REGENT COMPUTRONICS PVT. LTD.

Dalip Puri Appellant

V/S

Ritu Malhotra Respondents

Referred Judgements :-

KAVITA KANWAR V. PAMELA MEHTA [REFERRED TO]
MADHUKAR D SHENDE VS. TARABAI ABA SHEDAGE [REFERRED TO]
SRIDEVI VS. JAYARAJA SHETTY [REFERRED TO]
NIRANJAN UMESHCHANDRA JOSHI VS. MRUDULA JYOTI RAO [REFERRED TO]
ADIVEKKA VS. HANAMAVVA KOM VENKATESH [REFERRED TO]
SAVITHRI VS. KARTHYAYANI AMMA [REFERRED TO]
ANIL KAK VS. KUMARI SHARADA RAJE [REFERRED TO]
VED MITRA VERMA VS. DHARAM DEO VERMA [REFERRED TO]

(1.) The present suit is one for partition, possession, permanent injunction, and mandatory injunction.

(2.) The Plaintiff prays for partition of the moveable and immoveable assets left behind their parents.

(3.) Shorn of unnecessary details, the facts leading to the present suit are as under:-