RAVI SHANKAR SHARMA Vs. KALI RAM SHARMA

JUDGEMENT

(1.) The subject suit has been filed by the plaintiff for partition, possession, rendition of accounts, injunction, etc. on the ground that the suit property vested with Sh. Tulsi Ram, who was the grandfather of the plaintiff and the father of the defendant no.1. As per the suit/plaint, plaintiff has rights in the properties inherited by the defendant no.1 from his father, and which properties are set out in para 4 of the plaint as under:

(2.) The date of death of the grandfather, Sh. Tulsi Ram is 2.11.1980, and as noted in the order of this Court dated 4.9.2012. On 4.9.2012, the following order was passed:-

(3.) Issues in this case were framed on 21.10.2002 and whereafter, the suit was to be listed for deciding of a preliminary issue under IA No.10268/2012, and as per which, it had to be decided whether the properties which are governed by the Delhi Land Reforms Act, 1985, cannot be the subject matter of the present suit. Issue nos. 2 and 3 were framed on this aspect. Therefore, plaintiff wanted to get the issues, which were got framed on behalf of the contesting defendant of bar of the suit under Section 185 of the Delhi land Reforms Act, 1985 decided as preliminary issues.