SHER SINGH & ORS Vs. JAI SINGH

JUDGEMENT

(1.) This is a suit filed for permanent injunction. The brief background is that Lt. Sh. Risal Singh is the predecessor-in-interest of the parties and was karta of the HUF. He was a resident of 257, Shahpur Jat, New Delhi. It is averred that various agricultural lands and plots were purchased by the Joint Hindu Family through its karta, in the name of HUF. However, the same have not been partitioned.

(2.) The present suit has been filed by the Plaintiffs seeking the following prayers:

(3.) Mr. Vinaik submits that there was an earlier family settlement entered into on 8th September, 1993 between the very same parties. The said settlement was recorded between the parties and a decree was passed on 26th November, 1994. Hence the same cannot be reopened.