VIJAY BHUSHAN ARORA Vs. DIPAK ARORA & ORS

JUDGEMENT

(1.) The plaintiff has filed the suit for mandatory and perpetual injunctions and for recovery of the sum of Rs.42,75,000/ - along with pendent lite and future interest.

(2.) By way of this order, I propose to decide the pending application under Order XII Rule 6 filed by the plaintiff on the basis of the admissions made by the defendant Nos.1 and 2 in their written statement and other documents i.e. Agreement and Memorandum of Understanding executed between the parties.

(3.) The plaintiff is the eldest brother of the defendant Nos.1 and 3 and the defendant No.2 is the wife of defendant No.1, who is the youngest brother of the plaintiff. No relief is being sought against defendant No.3 and he is being impleaded only as a proforma defendant.