TARUN KUMAR Vs. AJAY KUMAR

JUDGEMENT

(1.) This is an application filed on behalf of defendant Nos. 3 and 4 under Order VII Rule 11 of CPC seeking rejection of plaint. BRIEF BACKGROUND

(2.) In the present plaint, the substantial prayers read as under:-

(3.) As per plaintiffs, the plaintiffs and defendant Nos. 1 to 4 and their ancestors formed a Joint Hindu Family ('HUF') being Vaish Aggarwals are governed by Mitakshara Hindu Law. At the time of the death of L. Khem Chand in the year 1943, the HUF owned and possessed various immovable properties and businesses in India. Various immovable properties were purchased by the HUF in the name of the said Joint Hindu Family Firm and/or in the individual name of the defendant nos. 1 to 4 out of the income and funds of the HUF.