KRISHAN DAS CHOUDHRY Vs. RAJESH ALIAS RAJ CHAUDHARY

JUDGEMENT

(1.) The present application has been filed on behalf of the plaintiff under Order XII Rule 6 of the Code of Civil Procedure, 1908 (CPC) read with Order XIV Rule 1(6) of the CPC, seeking a decree on the basis of admissions made in the written statement filed by the defendants.

(2.) The present suit was filed by the plaintiff seeking reliefs of mandatory and permanent injunction in respect of the property bearing No. J-3, South Extension Part-I, New Delhi (suit property), on the ground that the plaintiff is the exclusive and absolute owner of the suit property.

(3.) Notice in this application was issued on 10/8/2022. Subsequently, the reply has been filed on behalf of the defendants and the rejoinder thereto has also been filed on behalf of the plaintiff.