MEERA DHINGRA Vs. DEEPAK KAPOOR

JUDGEMENT

(1.) BY this order, I shall dispose of the two applications being IA No. 13460/2007 and IA No. 4562/2008 under Section 24 read with Section 151 cpc filed by the plaintiff for transfer of probate case No. 116/2007 pending in the Court of ADJ, Delhi titled as "deepak Kapoor v. State and Ors. " filed by defendant No. 1 herein and for transfer of succession case No. 866/2007 pending in the Court of Administrative Civil Judge, Delhi titled as "dr. Neelam Amin v. State and Ors. " filed by defendant No. 2 herein.

(2.) THE applicant/plaintiff has filed the present suit for declaration, partition, possession, rendition of accounts and permanent injunction of immovable property bearing No. A-53, Vasant Marg, Vasant Vihar, New delhi (hereinafter referred to as 'suit property' ).

(3.) BRIEF facts are:-The plaintiff and the defendant Nos. 2 to 4 are sisters and defendant no. 1 is the brother and all of the abovesaid are Class-I legal heirs of Lt. Sh. B. S. Ramdas Kapoor and Lt. Smt. Achla Kapoor. Lt. Sh. Ramdas kapoor died on 17th August, 2005 and Lt. Smt. Achla Kapoor died on 2nd June, 2007.