CHETANYA BUILDCON PVT. LTD. Vs. LALIT MOHAN TEWARI

JUDGEMENT

(1.) The instant suit has been filed seeking the following prayers:

(2.) Briefly stating the facts as per the plaint are that the plaintiff is a private company having its registered office at 3, Munirka Marg, Vasant Vihar, New Delhi.

(3.) The defendants are successor in interest of Late Sh. B.D. Tewari, who was the owner of the property No. 167, Jor Bagh, New Delhi measuring 575 sq. yards (hereinafter referred to as 'suit property'). Late Sh. B.D. Tewari died intestate on 23/7/1973, leaving behind the following legal heirs:-