HEMA KHATTAR Vs. SHIV KHERA

JUDGEMENT

(1.) Appellants, as plaintiffs, have filed a suit seeking declarations, permanent injunction and decree in sum of Rs. 45,00,719/-.

(2.) The prayer made in the suit reads as under:

(3.) Suffice would it be to state that the declarations sought are in favour of both plaintiffs and against the sole defendant. The decree for permanent injunction is also claimed in favour of both plaintiffs and so is the money decree.