SANJIVE SHUKLA Vs. RAJIV P. SHUKLA AND ORS.

JUDGEMENT

(1.) I.A.7577/2013 (by the plaintiff u/S 44 of the Transfer of Property Act r/w Section 151 CPC)

(2.) The plaintiff has also sought a decree of perpetual injunction against the defendants in respect of the aforesaid two immovable properties, apart from rendition of accounts in respect of the rents and other benefits collected by them from the aforesaid properties.

(3.) By this application, the plaintiff has prayed for directions to the Police Station: Anand Vihar for evicting some trespassers/squatters and taking possession of the residential premises and sealing the same.