ROMESH CHOPRA Vs. ANISH CHOPRA

JUDGEMENT

(1.) THE plaintiff claims the following reliefs in the Suit:

(2.) ACCORDING to the plaint averments, the plaintiff and the defendant No. 1 are brothers; the second defendant is a builder allegedly in illegal possession of suit property which belongs to the first defendant. The plaintiff and first defendant are the sons of Late Sh. I. S. Chopra and Smt. Santosh chopra. The plaintiff alleges that by a Perpetual Sub-lease Deed dated 20. 9. 1968, the Government Servants Co-operative House Building Society Ltd. sub-leased a plot of land measuring 1980 sq. yards to late Sh. I. S. Chopra and his wife Smt. Santosh Chopra, the deceased parents of the plaintiff and the first defendant. The Sub-lease is a registered document.

(3.) IT is further claimed that the Sub-lessees constructed a residential house on the plot and subsequently obtained completion and occupancy certificates. Smt. Santosh Chopra died on 25. 2. 1984 and Sh. I. S. Chopra died on 27. 5. 1988. It is also alleged that the suit property is ancestral and after death of the said sub-lessees it, devolved on the plaintiff and the first defendant.