ANKUSH GUPTA Vs. ARUN KUMAR GUPTA

JUDGEMENT

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

(2.) The present suit which is of the year 2015 emanates from an intrafamily dispute between the parties. The said family dispute culminated in a family settlement by means of a Memorandum of Understanding (MoU) dtd. 29/7/2010 between the Plaintiff and Defendant Nos 1 to 3. The agreement outlined in the MoU aimed to amicably settle the disputes among the family members by detailing the terms of the settlement, the responsibilities of each party involved, and the distribution of property to each party.

(3.) The suit has been filed by the Plaintiff- Ankush Gupta seeking inter alia a decree of Rs.4,00,000.00 along with pendente lite interest, a declaration that the MoU dtd. 29/7/2010 between the Plaintiff and Defendant Nos. 1 to 3 as void and possession of the one-third share in the property House No. F-29, Hauz Khas Enclave, New Delhi.