SUSHILA AGARWAL Vs. PARSHOTAM SARUP AGARWAL & ORS.

JUDGEMENT

(1.) Perpetual lease -hold rights concerning the suit property in M -Block, Connaught Place, New Delhi was admittedly in the name of late Sh.Ram Sarup Agarwal and his brother late Sh.Bisan Sarup Agarwal. The litigation concerns R.S.Agarwal's branch of the family. It is between the branches of his four sons named (i) M.S.Agarwal; (ii) B.S.Agarwal; (iii) P.S.Agarwal; and (iv) V.S. Agarwal. Three suits are pending on the original side of this Court.

(2.) family and the assertion is with respect to a passage on the first floor of the property. The right to passage is being disputed by P.S.Agarwal's branch of the family.

(3.) the family and asserts right in the open area at the rear of the ground floor and in the terrace above the second floor of the property. Said rights are being contested by the other three branches.