SEEMA THAKUR Vs. PANCHI DEVI

JUDGEMENT

(1.) THE plaintiffs have filed the present suit seeking a decree of possession of the entire ground and second floor of property bearing No. 46/12, East Patel Nagar, New Delhi. A decree of permanent injunction has also been against the defendants. During the pendency of the suit, it was agreed between the parties that the plaintiffs collectively will have 20% share in the properties owned by one Sh. Kanshi Ram Thakur who was the father -in -law of plaintiff No. 1 and grand -father of plaintiffs No. 2 and 3. It was also agreed that the plaintiffs' share to the extent of 20% shall be handed over to them by the defendants. A local commissioner/valuer was also appointed for determining the value of the properties, as detailed in order dated 16.11.2005 passed by this Court, who vide his report dated 1.2.2006 valued all the properties in dispute at Rs. 4.00 Crores. It would be useful to reproduce the ordered dated 16.11.2005 at this stage, the relevant portion of which is as under: -

(2.) ON 02.02.2006, the attorney of the plaintiffs and the counsel for the defendants stated that in view of the valuation report they would try to work out as to how the share of the plaintiffs' can be satisfied.

(3.) BY means of I.A. No. 7313/2006, the defendants pray that they may be permitted to deposit Rs. 20.00 lakhs in terms of order dated 3.4.2006. The defendants have filed I.A. No. 7312/2006 seeking further time to deposit the balance amount of Rs. 60,00,000/ - on or before 31.8.2006. On 5.7.2006, learned counsel for the plaintiffs stated that he does not wish to file separate reply and I.A. No. 7314/2006 filed by the plaintiffs be treated as reply to these applications.