DHRUV GOYAL Vs. ANAND PRAKASH GOYAL

JUDGEMENT

(1.) A family litigation for partition was commenced by the widow daughter-in-law and her children against the father-in-law and the brothers-in-law way back in 1982 and despite 40 years having gone by, this litigation does not seem to end. This not only is a reflection on our judicial system but is also a clarion call to the parties to make an endeavour to settle their family disputes rather than leave a legacy of litigation for posterity.

(2.) An application under Sec. 151 of Code of Civil Procedure (hereinafter referred to as "the Act ") has been filed on behalf of the defendant no.2, Sh. Virender Kumar Goyal for directions to the plaintiffs for payment of charges for occupation of property at Asaf Ali Road, New Delhi.

(3.) It is submitted that plaintiff has filed a suit for partition of family properties mentioned in Schedule A; rendition of accounts and recovery of money from the properties mentioned in Schedule B. One of the properties mentioned in Schedule-A is the basement and third floor of property No. 29-A/1, Asaf Ali Road, New Delhi. It originally belonged to the partnership firm R.S. Madho Ram and Sons. On 1/5/1964 the property was divided as follows: