DEVENDER KUMAR BHARDWAJ Vs. YOGESH CHANDER BHARDWAJ

JUDGEMENT

(1.) PRESENT suit has been filed for partition, declaration and permanent injunction.

(2.) BY virtue of the present suit, plaintiff has sought a declaration that the Relinquishment Deed dated 15th October, 2007 be declared null and void.

(3.) IT is pertinent to mention that it is nowhere averred in the plaint that plaintiff is illiterate.