POONAM CHOPRA Vs. SATISH CHOPRA

JUDGEMENT

(1.) I.A.15251/2014.

(2.) PLAINTIFFS have filed the present suit for specific performance, declaration, possession, permanent injunction and mandatory injunction.

(3.) IT is the case of the plaintiffs that the settlement has not been enforced in its entirety by the parties especially qua the plaintiffs due to the infighting between defendants no.1 and 2 qua the management and control of defendant no.4.