RAVINDER MOHAN Vs. NEERAJ SINGLA & ORS

JUDGEMENT

(1.) The present suit has been instituted by the plaintiff against the defendants No.1, 3 & 4, who are siblings, and the defendant No.2, mother of the parties, praying inter alia for partitioning the Flat No.147-B (MIG) SFS) Pocket-B, Mayur Vihar Phase-II, Delhi, an immovable property owned by Shri Madan Mohan Singh (father of the plaintiff and the defendants No.1, 3 & 4 and husband of the defendant No.2). After completion of pleadings, the suit is at the stage of framing of issues.

(2.) Counsels for the parties state that the defendants No.3 & 4 have filed their written statements stating inter alia that they are not laying any claim to a share in the suit premises. They have gone on to state that though the suit premises was purchased in the name of their father, it is the defendant No.1 who had funded the purchase of the property and the said fact was accepted by all the members of the family. In other words, the defendants No.3 & 4 do not lay any claim to a share in the suit premises. This leaves the plaintiff and the defendants No.1 & 2.

(3.) On the last date of hearing, having regard to the nature of dispute between the parties, it had been inquired from the counsels for the parties if they would be willing to submit themselves to mediation.