AMARJEET SINGH Vs. SURJEET SINGH AND ORS.

JUDGEMENT

(1.) This first appeal under Sec. 96 of the Code of Civil Procedure, 1908 impugns the judgment and decree dated 31st March, 2014 of the Court of Sh. Devender Kumar Jangala, Additional District Judge (ADJ) West, Tis Hazari Courts, Delhi of dismissal of civil suit (No.414/2014 filed by the appellant for partition of property No. 2264 -A (Left Side), Mandir Wali Gali, Shadi Khampur, Ranjeet Nagar, New Delhi and for declaration that the documents of transfer / sale of the said property executed by the respondent / defendant no.1 in favour of the respondent / defendant no.3 Sh. Onkar Singh are null and void and for injunction restraining the respondent / defendant no.4 from dealing with the said property) consequent to rejection under Order VII Rule 11 of the Code of Civil Procedure, 1908 (CPC) of the plaint on the ground of the claim therein being barred by Sec. 11 and Order XXIII Rule 1 of the CPC.

(2.) Notice of the appeal was issued and the Trial Court record requisitioned. The counsels for the respondents no.1 to 3 and respondent no.4 North Delhi Municipal Corporation (NrDMC) appear.

(3.) Admit.