VARINDER PAL SINGH Vs. DAVINDER PAL SINGH

JUDGEMENT

(1.) Present suit has been filed for partition, rendition of accounts, recovery of possession and damages/mesne profits, and permanent and mandatory injunction.

(2.) It is stated in the plaint that plaintiff and the defendant are real brothers and the co-owner of 32/54 West Patel Nagar, Delhi (hereinafter referred to as the suit property), which was purchased by Late Shri Inderjit Singh, father of the parties vide Sale Deed dated 10th May, 1963. It is stated that the suit property comprises of a two storeyed building, on a land measuring 100 sq yards.

(3.) It is the stated in the plaint that the plaintiff and the defendant are the only class I legal heirs of Late Shri Inderjit Singh and are entitled to equal share in the suit property.