JAI RATTAN BHALLA Vs. PURI INVESTMENTS

JUDGEMENT

(1.) BY this order I shall dispose of IA No.16165/2010 (O 39 R 1 & 2 CPC) filed by plaintiffs, IA No.2159/2011 (O 39 R 1 & 2 CPC) filed by plaintiffs, IA No.3346/2011 (O 12 R 6 CPC) filed by plaintiffs & IA No.2824/2011 (O 39 R 4 CPC) filed by filed by defendant Nos.1, 2, 5 and 6.

(2.) THE brief factual matrix of the matter is that the plaintiffs have filed the suit for injunction, rendition of account, partition and declaration praying for the following reliefs:

(3.) IT is mentioned in the plaint that subsequent to the setting up of the partnership firm, the firm acquired the property bearing No. E/6-7, Connaught Place admeasuring 10844.96 Sq. Ft. or thereabouts under and by virtue of a perpetual lease dated 1.2.1968 and thereafter constructed a building thereupon comprising of 3 floors on Inner circle and 5 floors in the middle circle of the Connaught place admeasuring approximately 40000 Sq. Ft. of covered area. The said building complex is named as Saraswati Bhawan.