ROOMA BHUTANI Vs. SANJEEV SAPRA

JUDGEMENT

(1.) The above three applications have been filed on behalf of the applicants for being impleaded as defendants being a necessary party in the present suit.

(2.) Shri Abnashi Dass Sapra from his first marriage has two children Ramesh Chand Sapra and Pushpa Sapra @ Pushpa Aneja and from his second marriage he has one daughter Meenu Sapra @ Meenu Gandhi and one son Ashok Kumar Sapra. Ashok Kumar Sapra has died while Shri Abnashi Dass Sapra is survived by three applicants, Ramesh Chand Sapra, Pushpa Sapra and Meenu Sapra.

(3.) The applicants have submitted that after the partition of India in 1947 Shri Abnashi Dass Sapra alias Abinashi Ram alias Abnashi Ram alias Abinashi Dass Sapra, father of the applicants along with the family members and relatives came to India. Shri Sadhu Ram, brother of Shri Abnashi Dass Sapra along with family members also came to India. The Ministry of Rehabilitation started a scheme for Rehabilitation of the Refugees who came to India from Pakistan and allotted plots/land/quarters for the Rehabilitation. The possession of plot/property/quarter No.II-L-100, Lajpat Nagar, Delhi was given to Shri Abnashi Dass Sapra eing a Refugee, by Ministry of Rehabilitation.