RAKESH CHADHA @ RAKESH PALJEE CHADHA Vs. KAMAL CHADHA

JUDGEMENT

(1.) In CS (OS) No. 524/2009 filed by Rakesh Chadha @ Rakesh Paljee Chadha impleading Kamal Chadha as defendant, a decree of permanent injunction in favour of the plaintiff and against the defendant is prayed for restraining the defendant, his family members, agents, assignees, attorneys etc. from dispossessing the plaintiff therein from property bearing Industrial Plot No. J-7, admeasuring 1200 sq. yards situated at Udyog Nagar, Peera Garhi, New Delhi and restraining defendant from selling, transferring, disposing off or creating any third party interest in the suit property.

(2.) In CS (OS) No.1883/2009 Kamal Paljee Chadha prays for a decree of partition in respect of factory premises bearing No. J-7, Udyog Nagar, Peera Garhi, New Delhi in his favour and against Rakesh Paljee Chadha, impleaded as defendant No. 1 and Anuradha Sabharwal impleaded as defendant No. 2. Decree of injunction is also sought restraining the defendants from creating any third party interest.

(3.) In the two testamentary cases filed, one by Kamal Paljee Chadha and other by Rakesh Paljee Chadha, probate/letter of administration in respect of the estate of the deceased Shri Dharampal Chadha, their father on the basis of the two Wills dated 21st March, 2005 and 12th April, 2005 is sought.