CHARANJIT THUKRAL Vs. DEEPAK THUKRAL

JUDGEMENT

(1.) Vide this order I shall dispose of the abovesaid three applications. Two of the applications have been filed by the Plaintiffs seeking ad interim injunction against the Defendants and also modification of ex-parte ad interim injunction granted by this court vide order dated 17.05.2010. Third application has been filed by the Defendants seeking vacation of the said ex-parte ad-interim injunction.

(2.) Plaintiff No.1 happen to be father of the Defendants whereas Plaintiff No.2 is their step-mother. Plaintiff is running his business of hardware as Proprietor of M/s. Gangu Ram Ram Kishan at 5229, Shradhanand Marg, G.B. road, Ajmeri Gate, Delhi for the last about 35-40 years. Plaintiffs and Defendant No.2 are residing in House No.H-32, Kailash Colony, New Delhi whereas Defendant No.1 residing in N-152, First Floor, Greater Kailash-I, New Delhi.

(3.) Plaintiffs have claimed that Plaintiff No.2 is the owner of Front Portion of the First Floor consisting of drawing/dinning, one bed room, attached bathroom, kitchen and servant quarter on the top along with 1/6th undivided, indivisible and impartaible ownership rights in the plot of land measuring 311 Sq. yds., bearing No.H-32, Kailash Colony, New Delhi; the property in dispute. Whereas Defendant No.2 is in possession of the rear portion of the first floor of the said property. Defendants have been assisting Plaintiff No.1 in his business. There have been disputes inter se Plaintiff No.2 and the Defendants and their family.