VIKRANT KAPILA Vs. PANKAJA PANDA

JUDGEMENT

(1.) Defendant Nos. 4 and 5 in C.S. (O.S.) No. 701/2021 are the Appellants, and the Civil Appeal is directed against the Judgment and Decree dtd. 11/10/2022 in RFA (O.S.) No. 15/2022, on the file of the High Court of Delhi.

(2.) Respondent Nos. 1, 2, and 3, in the Appeal, filed the subject suit for partition, separate possession, and permanent injunction, concerning Property admeasuring about 471 square yards, together with the built-up area of a house described as D - 897, New Friends Colony, New Delhi-110025 [Suit Property].

(3.) For convenience, the parties are adverted to as arrayed in the Original Suit.