AMIT SETHI Vs. LALIT SETHI

JUDGEMENT

(1.) I.A. 2205/2025 (under Order VII Rule 11 of CPC). The instant application is filed by defendants nos.1 and 2 for rejection of the present suit under Order VII Rule 11 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'CPC') for being devoid of any cause of action and for failure to disclose the necessary facts.

(2.) The present suit is one for partition, wherein the plaintiff seeks a declaration that he is the absolute owner of his 1/5th share in property bearing No. C-76, AB, Kalkaji, New Delhi, measuring 200 sq. yds. (hereinafter referred to as the "suit property"), along with other consequential reliefs.

(3.) A pedigree chart describing the relation of the parties in the instant lis is given as under: - <IMG>JUDGEMENT_27_LAWS(DLH)9_2025_1.jpg</IMG>