RAJEEV CHHABRA Vs. SURINDER KHURANA

JUDGEMENT

(1.) The plaintiff Rajeev Chhabra has instituted this suit against the three defendants namely (i) Surinder Khurana; (ii) Anjana Khurana; and, (iii) Arun Khurana, for (a) partition of property No.A-1/261, Paschim Vihar, New Delhi; (b) for possession with respect to 50% share in the ground floor, 50% share in the first floor of the said property; and, (c) for permanent injunction restraining the defendants from dealing with the property.

(2.) The suit was entertained, though no ex-parte relief sought, granted.

(3.) Pleadings have been completed and the suit is ripe for framing of issues and for consideration of the application for interim relief.