NARAIN DAS Vs. KORAMAL

JUDGEMENT

(1.) THE present suit has been filed by the plaintiff seeking the relief of declaration, partition, rendition of accounts, permanent and mandatory injunction.

(2.) THE plaintiff and defendant are real brothers and the present dispute is in respect of Shop bearing No. 215, Mohan Singh Market, INA, New Delhi which is in joint possession of both the parties.

(3.) THE records of the Land and Development office and the Directorate of estates does not mention the name of the plaintiff in respect of the shop in question as it contains only the defendant's name as shown in the record although the plaintiff is the owner to the extent of half share. It is stated that in the light of the above said facts, it has become imperative on the part of the plaintiff to implead Land and Development Office, Nirman Bhawan, New Delhi as well as Directorate of Estates under the Ministry of Urban Affairs and Employment, Union of India, New Delhi and DDA as proposed additional defendants 2 to 4 it has become necessary because of its involvement and subsequent re -allotment of the shops in the market.