VIVAN MEHRA Vs. GITA KWATRA

JUDGEMENT

(1.) Ia No. 10914/2016 (joint application u/O XXIII R-3 CPC) in CS(OS) 972/2007 and

(2.) The plaintiff has filed CS(OS) No.886/2009 for partition and permanent injunction against the defendant in respect of premises bearing No.E-82, Paschimi Marg, Vasant Vihar, New Delhi. Vide order dated 15.5.2009 passed in CS(OS) 886/2009, the parties were directed to maintain status quo with regard to the possession and rights of the suit property.

(3.) Prior to instituting the captioned suit, the plaintiff had filed a suit, registered as CS(OS) No.972/2007, against the defendant for declaring the will dated 17.3.2005 allegedly executed by late Smt. Sita Puri (grandmother of the plaintiff and mother of the defendant) as null and void. After entering appearance, the defendant had filed a written statement and a counter claim in the said suit, which are pending adjudication.