SANJAY BHARGAVA Vs. SEEMA BHARGAVA

JUDGEMENT

(1.) By this order, I propose to decide all the pending applications, the details of which are mentioned as below:-

(2.) Brief facts for the purpose of adjudication of these applications are that the parties are related to each other. The plaintiff is the real brother of defendant who filed the suit for permanent injunction and rendition of accounts against his sister i.e. defendant and prayed inter-alia in the plaint that a decree for partition be passed declaring the share of the plaintiff and the defendant as 1/2 share each in the suit property and other assets as mentioned in Annexure-A filed along with the plaint and the parties be given possession in view thereof. A decree for permanent injunction is also sought by the plaintiff directing the defendant not to alienate/transfer/sell/create any third party right in respect of all properties mentioned in Annexure-A.

(3.) The suit as well as the interim application being I.A. No.1574/2012 (under Order XXXIX Rules 1 & 2 CPC) were listed before Court first time on 25th January, 2012 when the summons were issued in the main suit and notice in the interim application and the Court directed the defendant to maintain the status-quo with regard to the title and possession of the suit property, i.e. B-250, Priyadarshini Vihar, New Delhi.