ANIL KUMAR Vs. DEVENDER KUMAR & ORS

JUDGEMENT

(1.) The counsel for the defendants no.1 and 2 states that the costs imposed vide order dated 10th July, 2019 have been paid and has furnished the receipt of the same to the Court Master.

(2.) The plaintiff has instituted this suit against as many as 13 defendants, for partition of properties bearing Nos.(a) H-75/14, Khasra No.419,428 and 429, Gamri Road, Jai Prakash Nagar, Ghonda, Delhi, (b) K-25/2, Gali No.20, Gangotri Vihar, Ghonda, Delhi, (c) D-406/2, Gali No.20, Bhajanpura, Delhi, (d) D-408, Main Gamri Road, Ghonda, Delhi, and, (e) H-75/11, Gamri Road, Jain Prakash Nagar, Ghonda, Delhi.

(3.) The suit was entertained, though no ex parte relief sought granted. Pleadings have since been completed and the suit is ripe for framing of issues.