NEELMANI SINGH Vs. TIKKA BRIJINDER SINGH BEDI

JUDGEMENT

(1.) The instant application has been filed under Order VII Rule 11 of the Code of Civil Procedure, 1908 (hereinafter referred to as the 'CPC') on behalf of defendant No. 1 seeking the following reliefs:

(2.) The plaintiff/non-applicant has filed the captioned suit for partition, declaration, cancellation and permanent injunction.

(3.) The plaintiff and the defendant No. 1-4 are the immediate successors of late Dr. Jagjit Singh Bedi, who was the sole and absolute owner of the property bearing no. 132, Golf Links, New Delhi ' 110003 admeasuring 335 sq. yds. consisting of ground, first and second floor.