CIVCON ENGINEERS Vs. RAJINDER KUMAR

JUDGEMENT

(1.) The present suit has been filed by the plaintiff for permanent and mandatory injunction. The brief facts of the case are as under:-

(2.) Plaintiff No.1 (a sole proprietor firm run by Shri Vikram Kumar) is a Builder/Developer of property bearing No. B-111 Greater Kailash-I, New Delhi and the present defendant is the elder brother of the proprietor, Shri Vikram Kumar.

(3.) The aforesaid property bearing No. B-III, Greater Kailash, New Delhi was earlier owned by one Shri Puran Singh Sethi by virtue of a Sale Deed dated March 19,1965 from the original allottee M/s. Gaja Nand Hari Shankar.