INDIRA UPPAL @ LALITA UPPAL Vs. J.N. UPPAL

JUDGEMENT

(1.) THE parties to these proceedings are four brothers viz. Mr. J.N. Uppal, Mr. G.K. Uppal, Mr. P.N. Uppal and Dr. Harish Uppal as well as their sister Ms. Indira Uppal. The disputes are in relation to two properties, namely, 20 Todarmal Road, New Delhi - 110 001 and 9A/50, WEA, Karol Bagh, New Delhi - 110 005 (hereinafter referred to as the 'Todarmal property' and 'Karol Bagh property' respectively). I shall record the events, as they happened, chronologically and while recording those facts, background of various litigations which erupted between the parties would also get surfaced.

(2.) AS mentioned above, the parties were owners of the aforesaid two properties. In the year 1988, the parties desired that these properties be partitioned. Document dated 29.3.1989 was written as per which partition of the said properties was effected on 17/18.7.1988.

(3.) MR . J.N. Uppal also filed suit No. 528/1994 and preferred an application for status quo in which order was passed on 4.3.1994 directing maintenance of status quo in respect of possession, etc. He also moved another application under Order 7 Rule 11 in Suit No. 146/1994 for rejection of the plaint. On 24.2.1994, order was passed for clubbing of both these suits. No substantial progress was made in the suits thereafter for quite some time. However, attempts were made for compromise.