ARJUN PRAKASH Vs. SHYAM SAHANI & ORS

JUDGEMENT

(1.) This appeal, at the instance of Defendant No. 4 in CS(OS) 1134/2008, is directed against para 4 of the order, dated 26th May, 2017, and para 5 of the consequent order, dated 30th May, 2017, passed by the learned Single Judge in IA 6909/2017, filed by the Defendant No. 4 in the aforementioned civil suit.

(2.) The plaintiff, and Defendants 1 to 4 in CS (OS) 1134/2008, are all descendants, to a greater or lesser degree, of Niamat Sahni. Niamat Sahni had one son and daughter. The plaintiff in CS (OS) 1134/2008, who is the appellant before us, is her son Shyam Sahni. The daughter of Niamat Sahni, Usha Prakash, died before the filing of CS (OS) 1134/2008. Defendants Nos 1 to 4, in CS (OS) 1134/2008, are Usha Prakash's husband Sarabjit Prakash, and her three sons, Sanjeev Prakash, Rajeev Prakash and Arjun Prakash, who is the appellant before us.

(3.) The remaining defendants in the suit are purchasers of various portions of the suit property.