PRODEEP ROY CHOUDHURY Vs. SANDEEP ROY CHOUDHURY

JUDGEMENT

(1.) This order disposes of IA 3553/2021, whereby the plaintiff has sought interlocutory relief.

(2.) CS (OS) 147/2021, in which the present application has come to be filed, is a suit for declaration, partition and permanent injunction.

(3.) The plaintiff and the defendant are brothers. The suit seeks partition of the estate of their mother, Mrs. Vijaya Rajya Laxmi Choudhary. The property at I-1787, Chitranjan Park, New Delhi-110019, ( "the CR Park property" hereinafter) forming subject matter of the present application, is one of the properties of which the suit seeks partition, and comprises of three floors including a ground floor, a first floor and a second floor/ barsati.