DALJEET SINGH ANAND Vs. HARJINDER SINGH ANAND

JUDGEMENT

(1.) CS(OS)No.482/2006

(2.) PLAINTIFF has filed the present suit for partition. Evidence stands concluded by the parties. As per the plaint, plaintiff and defendant are sons of Sh.Kulwant Singh Anand and are joint owners of the property bearing No.B -1/37, Ashok Vihar, Phase -II, Delhi, (hereinafter referred to as 'the suit property'). Plaintiff and defendant are in joint possession of the suit property. It is also the case of the plaintiff that they (plaintiff and defendant) are joint owners (50% share each) by virtue of a conveyance deed dated 15.5.1996 executed in their favour and duly registered with the office of Sub -Registrar, Delhi.

(3.) THE written statement has been filed by the defendant wherein it has been denied that the parties are joint owners of the suit property or they are in joint possession of the same. The stand of the defendant is that the property belongs to the father of the parties and the parties are residing in the suit property, as per the permission granted by the father out of love and affection to occupy the same.