SAMAY GARG Vs. RAM KUMAR GARG

JUDGEMENT

(1.) The captioned application(s) have been filed by the Defendant No.3 and Defendant No.8 respectively under Order VII Rule 11 of the Code of Civil Procedure, 1908 ('CPC') seeking rejection of the plaint.

(2.) The underlying suit has been filed by the Plaintiff seeking partition, possession, declaration (qua Plaintiff's own title) and permanent injunction claiming co-ownership with respect to property ad-measuring 1008 Sq. Yds. in Khasra No. 79/1 min (New) and 293/1 min (Old), situated at Village Shahbad, Daulatpur, Delhi ('suit property').

(3.) It is stated in the plaint that the suit property entirely belonged to his great grandfather i.e., late Sh. Bharat Singh and the same devolved upon Plaintiff's father i.e., late Sh. Satish Kumar 'Sh. Satish Kumar Garg' to the extent of 504 Sq. Yds.