DIPESH ANAND MEHTANI Vs. AJAY ANAND

JUDGEMENT

(1.) A suit for partition, possession and injunction, has been filed claiming the following reliefs:-

(2.) The suit has been filed in relation to the suit property being 13/20, Patel Nagar, New Delhi, by the minor son through the mother, who is having the sole custody of minor under Canadian Court orders.

(3.) Defendant No.1 is the father of the plaintiff. Defendant No.2 is the mother of defendant no.1 and grand mother of the plaintiff.