LALIT PURI Vs. SANJAY PURI

JUDGEMENT

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

(2.) The defendant is the younger brother of the plaintiff.

(3.) On 29th November, 2017, it was agreed between the parties that the plaintiff shall divide the properties in issue in two equal lots and the right to choose first shall be given to the defendant.