PAWAN VASHISHT Vs. SUSHIL VASHISHT

JUDGEMENT

(1.) This intra-Court appeal by Pawan Vashist, who is defendant No. 3 in CS (OS) No. 1623/2007, impugns order dated 21st May, 2015 passed by the learned single Judge. The said order reads as under:-

(2.) The appellant has also impugned order dated 11th August, 2015, by which Review Petition No. 366/2015 and I.A. No. 15946/2015 were dismissed for the reason that no ground for review was made out.

(3.) With regard to property No. 33, Bazar Lane, Jangpura, Bhogal, New Delhi, ad-measuring 265 square yards counsel for the appellant on instructions from the appellant, who is present in person, states that the appellant accepts that the said property is owned by him and respondents-Sushil Vashist, Umanandan Vashist, Rajesh Vashist and Shasibala Vashist. Counsel appearing for the said respondents accept this position. Counsel appearing for respondent No. 5, Ravinder Vashist has stated that the said respondent does not claim any right, title or interest in property No. 33, Bazar Lane, Jangpura, Bhogal, New Delhi ad-measuring 265 square yards. It may be recorded here that a portion of this property under the purported family settlement dated 9th June, 1985, ad-measuring 77 square yards as demarcated had fallen to the share of Suraj Narain. To this extent, no dispute has been raised in the plaint or in the present appeal. Suraj Narain is not a party to the suit or the present appeal.