VINOD POPLI Vs. RAGINI POPLI

JUDGEMENT

(1.) Present suit has been filed for declaration and permanent injunction by the plaintiff against his wife, daughter and son-in-law.

(2.) Plaintiff seeks a declaration that the Memorandums of Undertaking/ Compromise Deed/ Undertaking dated 30th May, 2012 and 1st April, 2013 as well as final decree of Divorce dated 06th May, 2013 and the First Motion as well as its terms of Settlement dated 06th July, 2012 and registered Gift Deed dated 14th May, 2009 in favour of defendant No.l with respect to property bearing No.5/3, First Floor, East Patel Nagar, New Delhi, are null and void. Plaintiff also seeks injunction restraining defendants from transferring or creating third party rights in property bearing No.3/3, East Patel Nagar, New Delhi and 5/3, (First Floor), East Patel Nagar, New Delhi.

(3.) Mr. Vinay Kumar Garg, learned senior counsel for the plaintiff stated that the plaintiff in depression due to huge losses suffered by him as a consequence of a fire incident in his warehouse, had transferred all his assets in favour of defendants and also took divorce from defendant No.1 by mutual consent.