BRISTOL DEALCOM PVT. LTD. Vs. MURTI DEVI

JUDGEMENT

(1.) An application under Order XXXIX Rule 2A read with Sec. 151 of the Civil Procedure Code, 1908 (hereinafter referred to as the 'CPC') has been filed by Plaintiff seeking initiation of contempt proceedings against Defendant No. 2 Sh. Lokesh and Defendant No. 3 Master Mayank through his mother Smt. Kamla and for the attachment of their Suit Property to safeguard the interest and rights of the Plaintiff against the defendants for violation of the "Status Quo" Order dtd. 5/8/2013.

(2.) The facts in brief, are that defendant Smt. Murti Devi was married to Sh. Bhagat Singh and from their wedlock, two children namely, Sh. Vijay Pal, son and Smt. Neelam, daughter were born. On the demise of Sh. Bhagat Singh in the year 1980, his wife Smt. Murti Devi remarried Sh. Gajraj, the younger brother of Sh. Bhagat Singh and from their wedlock one daughter, Ms. Jyoti (who is impleaded as Defendant no.1 on the demise of Smt. Murti Devi) was born. Sh. Gajraj also died in the year 1993.

(3.) Sh. Gajraj (second husband of Smt. Murti Devi) was the owner of 1/4th share of the title land admeasuring 62 Bighas and 11 Biswas comprised in Khasra Nos. 47// 14/2 (2-9), 15 (4-16), 16 (4-16), 17/1 (2-6), 24/2 (1-14), 25 (4-16), 48/11 (4-16), 20 (4-16), 21 (4-16), 22 (4-16), 23/2 (2- 8), 24/2 (2-9), 51/11/ 1 min North (1-6), 4 7/14/1 (2-7), 17/2 (l-19), 24/1 (3- 2), 48/23/1 (2-8), 24/1 (2-1), 52/5/1 (1-17), 249/1 min (0-8), 250/1 (0-10), 421 (0-12) and 422 (1-3) situated in the revenue estate of village Chhawla, Tehsil Najafgarh (Palam), New Delhi and 1/8th share in land measuring 40 bighas and 10 biswas bearing Khasra Nos. 9//25 (4-16), 17/18/2 (3-3), 19 (4- 16), 20 (4-16), 24 (4-16), 18//5 (4-16), 6 (4-8), 14/2 (2-7), 15 (4-16), 20/ 1511 (1-16) situated in the revenue estate of Village Kutubpur, Tehsil Najafgarh, New Delhi (hereinafter referred to as the 'Suit Property').