D.K. MODI Vs. V.K. MODI

JUDGEMENT

(1.) BY this order the Court disposes of IA No. 7474 of 2011 filed by the Plaintiff under Order VI Rule 17 of the Code of Civil Procedure 1908 ('CPC'). The Court also proceeds to pass a consequential order in the main suit itself.

(2.) THE above suit has been filed by Dr. D.K. Modi against Mr. V.K. Modi, son of late Mr. Rai Bahadur Gujar Mal Modi, Defendant No. 1, Modi Rubber Limited ('MRL'), Defendant No. 2 through its Managing Director, Mrs. Ritu Kapur, Mrs. Preetika Swarup, Mrs.Neetika Jaipuria and Mrs. Ambika Kapur, Defendant Nos. 3 to 6 respectively for the following reliefs:

(3.) DEFENDANT No.1, Mr. V.K. Modi, is the son of Late Mr. Rai Bahadur Seth Gujar Mal Modi. Defendant No. 2 is MRL having its registered office at 4-7C, DDA Shopping Center, New Friends Colony, New Delhi 110 025. Defendant Nos. 3 to 6 are the legal heirs of Late Mr. Arun Kumar Kapur, who was the owner of the property bearing No. 15, Friends Colony (West), New Delhi admeasuring 2800 sq. yds ('suit property'). Defendant No. 3 is the wife, and Defendant Nos. 4 to 6 are the daughters of late Mr. Arun Kumar Kapur.