SUNANDA SURI Vs. KAMLESH SURI

JUDGEMENT

(1.) This I.A. No.8385/93 has been filed by the plaintiffs under Section 151 of the Code of Civil Procedure (for short "the Code") for grant of interim relief of damages/mesne profits or in the alternative maintenance, at the rate of Rs.10,000.00 P.M. in a suit for partition and injunction. Plaintiffs are the widow and son of deceased Ravi Suri who died on August 29, 1989.

(2.) Defendants 1 and 2 are his mother and father, whereas defendants 3 and 4 are his brothers. Defendant No.2 having died during the pendency of the suit, besides the parties on record his daughter Smt. Renu Khanna has been impleaded as his legal representative.

(3.) The case of the plaintiffs is that deceased Ravi Suri was doing his separate business and he owned the following movable and immovable properties as his separate properties:- Immovable properties : 1.Residential house No.HD-32, Vishakha Enclave, Pitam Pura, Delhi. 2.Factory building No.10, Dilkhush Bagh, G.T. Karnal Road, Delhi. 3.Double Storeyed shop bearing No.D-414, New Fruit Mandi, Azadpur, Delhi. Movable properties : 4.Car No.NE-118, bearing registration No.DAC 4151. 5.Telephone connection No.7210043. 6.Household goods and 7.Bank account and shares of Unit Trust of India.