SANJEEV BHALLA Vs. MAN MOHAN SWAROOP & ORS

JUDGEMENT

(1.) I A Nos. 794/2019 (stay), 5422/2019 (u/Order VII Rule 11) and 5423/2019 (u/Order VII Rule 11)

(2.) The case of the Plaintiff is that the Plaintiff, Defendant No.1 and Defendant No.2 constitute a single family and accordingly declaration/partition is sought for the following properties:

(3.) The case of the Plaintiff is that all the above properties were joint family properties and that he is entitled to his share in the above properties. The share claimed by the Plaintiff in each of the properties is mentioned in the prayer clause of the plaint.