BIRENDER CHAUDHARY Vs. KANWAL CHAUDHARY

JUDGEMENT

(1.) Appellant impugns the order dtd. 13/9/2019 whereby the application of the applicant under Order XXXIX Rule 2A of the Civil Procedure Code (hereinafter referred to as CPC) alleging willful disobedience of interim order dtd. 7/3/2014 and 14/8/2015 has been dismissed.

(2.) Appellant and Respondent No.1 are real brothers. Respondent No.1 has filed the subject suit for declaration, partition, rendition of account and injunction claiming interalia declaration that Respondent No.1 is sole and exclusive owner of property bearing No. EA-413, Maya Enclave, New Delhi. The suit for partition pertains to other properties as well.

(3.) By an interim order dtd. 7/3/2014, both parties were directed to maintain status quo with regard to title, possession and construction of the suit properties.