V N SHASTRI Vs. RAM K R SHARMA

JUDGEMENT

(1.) The relief claimed in this suit relates to dissolution of partnership under deed dated 13.12.1996, rendition of accounts and permanent injunction.

(2.) The property in question is land measuring 30 Bhigas and 12 Biswas forming part of yarious Khasra Nos. 49/15 (4-15), 11 (5-5), 12 (5-9), 13 (5-11), 49/8 (2-8), 9 (2-8), 10 (10-8), 6 (2-8) situated in the Revenue Estate of Village Najafgarh, Delhi (hereinafter referred to as the "suit land").

(3.) It was contended by Ld. counsel for the plaintiff that the defendant No. 3 alongwith his sons Shri Laxmi Narain, Hari Prakash, Chattar Singh, Dharamvir Singh, were the owner of the suit land.