SANRAJ FARMS PRIVATE LIMITED Vs. CHARAN SINGH

JUDGEMENT

(1.) The plaintiff has instituted this suit, for (i) declaration that the land comprised in Khasra Nos.942 (4-16), 943(4-16), 944(4-16), 946 min (4-9), 947 (4-16) and 945 min. (4-9), totally measuring 28 Bighas 2 Biswas, situated in the Revenue Estate of village Rajokri, Tehsil Vasant Vihar, New Delhi has already been partitioned in accordance with the settlement recorded in the Settlement Agreement dated 19th August, 2008 and in the alternative for partition of the said land declaring the plaintiff to be the owner of 3/4th undivided share therein and the two defendants viz. Charan Singh & Bhagwan Singh to be the owner of the remaining 1/4th share in the said land; and, (ii) permanent injunction restraining the defendants from dealing with the said land.

(2.) The suit came up first before this Court on 17th April, 2018, when while issuing summons thereof, status quo with respect to title of the subject land was directed to be maintained.

(3.) The suit, after completion of pleadings, came up before this Court on 28th November, 2018 when the following order was passed: