MOHD FAROOQ KHAN Vs. ZUBEDA KHATOON

JUDGEMENT

(1.) THE plaintiff (Mohd. Farooq Khan) has filed a suit for partition and injunction. He is the son of Abdul Waheed Khan who was the owner of a double storied house bearing No. C-24/A, Block-C, Okhla Vihar, New Delhi-110025. Abdul Waheed Khan had died on 05.08.2006 leaving behind his widow, two sons and three daughters. Defendant No. 1 who is the widow of late Abdul Waheed Khan and defendant No. 5, her daughter are occupying a part of the suit property. Defendants No. 2, 3 and 4 the other legal heirs are stated to be residing separately. Plaintiff claims to be in occupation of two rooms, one kitchen, toilet and bathroom on the ground floor. The averment made in the plaint decipher that the plaintiff is apprehensive that defendants No. 1 and 5 would disturb his peaceful possession in the suit property. The present suit has been filed seeking a partition of the suit premises as also a decree of injunction restraining defendants No. 1 and 5 from interfering with his peaceful possession in the suit property.

(2.) THE impugned order had disposed of two applications filed by the plaintiff.

(3.) I .A. 3988/2011 was the second application filed by the plaintiff seeking a restoration of the electricity connection in the premises. Submission being that defendants No.1 and 5 have dis-connected his electricity and this being an essential requirement for the plaintiff, the defendants be directed to restore the electricity connection; oral submission being that in the alternative the plaintiff be granted permission to install his own electricity meter.