S FAUJA SINGH Vs. KULDIP SINGH

JUDGEMENT

(1.) The plaintiff has alleged that he and Kuldip Singh (defendant No. 1) jointly owned plot of land (R-6) in Green Park, New Delhi, which was purchased from Urban Improvement Housing & Construction Company Private Limited on or about 10th March, 1959. The plot measured 215 sq. yards. A sale deed in respect thereof was duly executed in their favour.

(2.) After the purchase of the plot or land, the plaintiff and defendant No. 1 decided to build a house thereon. A plan of the building was accordingly sent to the Municipal Authorities. It was duly sanctioned.

(3.) It is further added that the plaintiff and defendant No. 1 constructed a house on the said plot. The expenditure on the construction was also borne in equal shares as each one had one-half share. It is further added that the building was practically completed in July, 1965 and a completion certificate was also obtained from the Municipal Committee, Delhi in this behalf.