AMITESHWAR SINGH Vs. KAMAL NAIN

JUDGEMENT

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

(2.) The present suit was filed on behalf of the plaintiff seeking partition and permanent injunction in respect of property bearing no.64 B, Sainik Farms, New Delhi (hereinafter referred to as 'suit property').

(3.) Summons in the suit were issued on 19/5/2015 and the parties were directed the maintain status quo in respect of the suit property vide the same order. On 5/9/2016 issues in the suit were framed and the interim order was confirmed.