GULAB SINGH Vs. SATYENDER SINGH AND ORS.

JUDGEMENT

(1.) THIS is a revision petition filed by the petitioner against the order dated 10.3.2015 passed by the learned Additional District Judge, Central District whereby the application of the present petitioner/defendant No. 1 in Suit No. 60/2011 filed under Order XII Rule 6 CPC has been dismissed.

(2.) I have heard the learned counsel for the petitioner and have also gone through the impugned order as well as the record which has been filed along with the revision petition.

(3.) I have carefully considered the submissions made by the learned counsel for the petitioner and have gone through the impugned order. The respondents herein, namely, Satyender Singh & Others filed suit No. 60/2011 against Gulab Singh & Others for partition of suit property bearing No. 456, Wazirpur, Delhi, measuring 53.45 square yards. It was the case of the respondent/plaintiff that the aforesaid property was allotted to Mam Kaur, widow of Ram Chander, mother of the parties and on account of her death on 10.6.2004, the parties to the aforesaid suit had inherited the same. It was stated by the respondent/plaintiff that there are four shops and these shops deserve to be partitioned along with other property and for this purpose, a Local Commissioner be appointed so that a report regarding the partition of the property can be obtained. Rendition of account was also sought from the present petitioner/defendant No. 1 and the other defendants, who are alleged to be in occupation of the suit property. Consequential relief of injunction was also prayed for.