SURENDRA KUMAR GUPTA Vs. BRIJ MOHAN GUPTA

JUDGEMENT

(1.) By this order, I propose to dispose of the application filed by defendants No.2 to 5 under Order VII, Rule 11 and Section 151 CPC.

(2.) The plaintiff has filed the present suit seeking following reliefs:

(3.) The brief facts of the case are that the plaintiff and defendants No.1, 2 & 3 are the sons and defendant No.4 is the daughter, of Late Shri Lal Chand. Smt. Maha Devi who was initially impleaded in the suit as defendant No.1 was the widow of Late Shri Lal Chand who expired on 25.12.2006. The plaintiff and the defendants are the legal heirs and successors of the estate of Late Shri Lal Chand.