AMARITA MARTINDALE Vs. SANJAY MOHAN BAQAYA

JUDGEMENT

(1.) The two plaintiffs, viz. Amarita Martindale and Sushma Goffroy, have instituted this suit for (i) partition of property No.C-2, Nizamuddin East, New Delhi; (ii) permanent injunction restraining the defendant from dealing with the property; (iii) declaration that the documents if any prepared by the defendant, claiming exclusive ownership of the property are null and void; and, (iv) rendition of accounts with respect to the property against the defendant who is the son of the brother of the plaintiffs father, pleading that

(2.) The suit was entertained and vide ex parte ad-interim order dated 14th September, 2018, status quo qua title and possession of the property directed to be maintained.

(3.) At this stage, it is apposite to set out in toto the Will dated 4th June, 1987 of Sham Mohini Baqaya as under: