LAWS(DLH)-2018-1-361

PREM PRAKASH GUPTA Vs. SANJAY AGGARWAL

Decided On January 09, 2018
PREM PRAKASH GUPTA Appellant
V/S
Sanjay Aggarwal Respondents

JUDGEMENT

(1.) The plaintiff has instituted this suit, pleading:

(2.) The plaintiff, on the pleas aforesaid has claimed the reliefs of (A) declaration that the Deed of Gift dated 7th December, 2009 executed by the plaintiff in favour of the defendant is a nullity and does not create any right, title or interest in favour of the defendant with respect to the property aforesaid; (B) of permanent injunction restraining the defendant from alienating, encumbering or interfering with the possession of the plaintiff of the property aforesaid; and, (C) of mandatory injunction directing the defendant to return back the original documents pertaining to the property.

(3.) The suit was entertained and vide ex-parte ad-interim order dated 30th May, 2017, the defendant directed to maintain status quo qua title of the property and restrained from interfering with possession of the plaintiff of the said property.