(1.) By this common order, I propose to decide two applications under Order VII Rule 11 CPC, being I.A. No. 13610/2010 in CS(OS) No.2491/2009 and I.A. No.9402/2010 in CS(OS) No. 163/2010, for rejection of plaints. As the points involved in both the matters are same, thus the common order is being passed.
(2.) The plaintiffs in both the matters have filed the suits for declaration, partition, rendition of accounts, perpetual and mandatory injunction, who are seeking the following reliefs: Prayers in CS(OS) No.2491/2009 & 163/2010
(3.) The matters pertain to a property in question situated at Plot 66, Block B- 4/66, Safdurjung Residential Area. The plot admeasures about 401.83 sq yards. The suit property in question was owned by Sri Lalit Kumar Basu. After the demise of Sri Lalit Kumar Basu the property devolved on his wife Smt. Nirod Bala Basu and his four sons and 4 daughters.