RAHUL OBEROI Vs. SHEELA OBEROI & ORS

JUDGEMENT

(1.) The plaintiff has instituted this suit, (as per amended plaint dated 21st February, 2012 in Part-II file) for the reliefs of (i) declaration that the plaintiff along with the defendants no.2 to 5 is the co-owner of property no.B-30, Defence Colony, New Delhi, with each having 20% undivided share therein; (ii) for cancellation of Arbitral Award dated 23rd March, 1968 and for declaration of the said Award as null and void, being a sham transaction and inadmissible for want of registration; (iii) for partition of property no.B-30, Defence Colony, New Delhi; (iv) for permanent injunction restraining the defendants from dealing with the said property; and, (v) for declaration as null and void of the Conveyance Deed dated 4th November, 1999 of freehold rights in the land underneath the property in favour of the defendant no.1, pleading:-

(2.) The suit was entertained and vide ex parte order dated 14th March, 2012, status quo directed to be maintained with respect to the property. On enquiry, it is informed that the said order continues.

(3.) The defendants no.1,4&5 have contested the suit by filing a written statement. None appears today for the defendant no.2. However the senior counsel for the plaintiff, counsel for the defendants no.1,4&5 and the counsel for the defendant no.3 all state that the defendants no.2&3 are supporting the plaintiff.