PREETINDER SINGH THAPAR Vs. HARDEEP SINGH THAPAR

JUDGEMENT

(1.) The present application has been filed by the plaintiff stating inter alia that the defendant No.4 is in gross disobedience of the ad interim ex parte order dated 18.6.2007 and he is liable to be punished by way of detention in civil prison.

(2.) Counsel for the plaintiff states that the plaintiff has instituted the accompanying suit against the defendants praying inter alia for a decree of declaration that the Sale Deed dated 16.1.2003 is null and void, for pre-emption, permanent injunction, etc.

(3.) The case of the plaintiff is that he is a co-owner of the suit premises along with the defendants No.1 & 2 by virtue of a Conveyance Deed dated 25.5.1971 executed by the Ministry of Rehabilitation, and the defendant No.1 had illegally and without any notice to him, sold the second floor along with the roof rights of the suit premises to the defendant No.3 on 16.1.2003 and the defendant No. 3 had in turn sold the said property to the defendant No.4 by executing a Sale Deed dated 23.4.2007.