COL. INDERJEET SINGH Vs. VIKRAM SINGH

JUDGEMENT

(1.) By this order I propose to decide the main application filed by the plaintiff under Order XII Rule 6 read with Section 151 CPC for passing a decree on admissions made by the defendants alongwith four more applications filed by defendant No. 1, two of them were filed during the course of hearing of the application mentioned above.

(2.) The present suit is filed seeking partition by metes and bounds in equal shares of the property situated at D-57, Defence Colony, New Delhi (hereinafter referred to as the "said premises') and an injunction against the defendants or its agents, representatives employees from selling or parting possession or crating any third party rights in the said property.

(3.) Late Gurcharan Singh had been allotted a piece of land bearing No. D-57, Defence Colony, New Delhi, vide lease deed executed on 30th January, 1963 duly registered at S. No. 893 in Addl. Book No. I, Vol. No. 929 on pages 97 to 99 dated 11th February, 1963 with the Sub Registrar, New Delhi.