NAWABUDDIN Vs. SALAHUDDIN

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present is a family dispute seeking partition as also relief of separate possession and injunction with respect to the property bearing no. B-7, Nizamuddin West, New Delhi, admeasuring 200 square yards (hereinafter referred as the 'suit property'). The Plaintiff and the Defendants are brothers in the present case.

(3.) As per the plaint, the Plaintiff and Defendant Nos. 1 and 2 are the co-owners of the suit property. The property was purchased vide a registered sale deed dtd. 21/12/1975. The property has since then been converted as a freehold property in the name of the Plaintiff and the Defendant Nos.1 and 2. It is further stated that the other brothers and sisters of the Plaintiff have relinquished their respective shares which they had inherited from Late Smt. Amina Begum, mother of the Plaintiff and Defendant Nos. 1 and 2 and hence, they became the exclusive owner of the said property.