ANITA Vs. SYNDICATE BANK

JUDGEMENT

(1.) HOUSE number C -16, Jeevan Park, Uttam Nagar, New Delhi is the bone of contention between both the parties. Both the parties claim a finger in the pie. The case of the respondent Bank is that the property was mortgaged in its favour on 24.1.2008 and the title deeds were deposited with the Bank. The borrower mortgagor in that case was one Mr. Rajeev Kumar.

(2.) ON the other hand, the case of the appellant Ms. Anita is that she purchased the property on 10.12.2008 from Smt. Alka Devi, who had purchased the said property from one Mr. Prakash Chand Patial. It is stated that Mr. Rajeev Kumar had purchased the property from Smt. Shanti Devi. It is also argued that Mr. Rajeev Kumar has run away, is absconding and as many as four cases are pending against him.

(3.) AN agreed, the case is remanded back to the learned DRT and the parties are given opportunities to lead their evidence. They are directed to appear before the learned DRT on 1.12.2009. The learned DRT is directed to dispose of this case expeditiously, preferably within three months. Till then status quo shall be maintained by all concerned in respect of the property in dispute.