OM PRAKASH BHARDWAJ Vs. NITYANAND BHARADWAJ

JUDGEMENT

(1.) The petitioner in the present petition under Article 227 of the Constitution of India is the plaintiff no.1 in a partition suit, C.S. No. 2875/2016, pending in the court of the Additional District Judge-03, East District, Karkardooma Courts, Delhi. The respondents are his siblings, of whom one brother (Nityanand Bharadwaj, respondent no.1 herein) was also a plaintiff in that suit. The other siblings (respondent nos.2 to 4 herein) were arrayed as defendants in the suit.

(2.) The prayers made by the petitioner in this petition are as follows:

(3.) During the proceedings in the suit, it appears that the parties arrived at a compromise. On 07.09.2017 and 08.09.2017, statements of the parties was recorded by the Court. The statement of the petitioner was recorded on 07.09.2017 as follows: