ROHIT SACHDEVA Vs. DINESH KUMAR SACHDEVA

JUDGEMENT

(1.) The plaintiff has sued his brother and sister, for partition of (i) house no.H-93/1 constructed over land ad measuring 146 sq. yds., Shivaji Park, Punjabi Park West, New Delhi; (ii) sites bearing no.89 and 90 part of Village Panchayath Katha No.198, Property No.198 formed in converted Residential Purpose Survey No.44 of Rayasandra Village, Kasaba Hobli, Devanahalli Taluk, Bangalore Rural District, measuring both sites are 4801 sq. ft. i.e. land measuring 30 guntas; and, (iii) Toyota Corolla Altis car bearing Registration No.DL10CT 5790 registered with Registration Authority, Janak Puri, New Delhi.

(2.) The suit came up before this Court first on 27th May, 2019 when the counsel for the defendant no.1 appeared on caveat. Vide subsequent order dated 9th July, 2019, summons of the suit were ordered to be issued and the plaintiff as well as the defendants restrained from alienating, encumbering or parting with possession of and/or making any additions, alterations, construction or demolition in House No.H-93/1, Shivaji Park, Punjabi Park West, New Delhi and Site No.89 and 90, part of Village Panchayath Katha No.198, Property No.198, Survey No.44 of Rayasandra Village, Kasaba Hobli, Devanahalli Taluk, Bangalore Rural District, Karnataka and from parting with possession of Toyota Corolla Altis Car bearing registration No.DL 10 CT 5790.

(3.) IA No.16748/2019 of the defendant no.1 for condonation of delay of 102 days in filing the written statement is for consideration today.