SHAMPA GHOSH Vs. ALOK KUMAR DEY

JUDGEMENT

(1.) By way of this judgment, I shall decide applications filed on behalf of the defendants no.1 and 3 under Order VII Rule 11 of the Code of Civil Procedure, 1908 (CPC) seeking rejection of the plaint.

(2.) The present suit was filed on behalf of the plaintiff seeking reliefs of partition, possession and permanent injunction in respect of the property bearing No. B-127, Chittaranjan Park, New Delhi-110019. (hereinafter referred to as 'suit property').

(3.) Summons in the suit were issued on 25/11/2020. Written statements have been filed on behalf of the defendants no.1, 2, 3 and 4. Replications thereto have been filed on behalf of the plaintiff.