JAGDIP SINGH Vs. JASVINDER SINGH & ORS

JUDGEMENT

(1.) CM No.17875/2016

(2.) But at the heart of the matter lies the finding that the plaint is hopelessly barred by limitation.

(3.) In the plaint declaration and permanent injunction is prayed for. The declaration is that the compromise dated April 24, 2007 in CS(OS) No.2066/2006 between defendants No.2 and defendants No.4 & 5 is illegal with further declaration that defendants No.1 and 2 and their predecessorin-interest late Kanwarni Padmini Shah has no title in the suit property and consequently defendants No.3 to 5 have no interest therein.