RAJENDRA KUMAR GUPTA Vs. ASHOK KUMAR GUPTA

JUDGEMENT

(1.) Application Nos.1698 and 1700 of 2019 have been filed seeking directions to the defendants 1, 2, 3 and 5 to pay a sum of Rs.1,00,000/- to the 10th defendant and a sum of Rs.40,000/- each to the 12th and 13th defendants per month, pending disposal of the suit to enable them to take care of their medical and living expenses.

(2.) Application No.1699 of 2019 has been filed seeking a direction to the defendants 1 to 3 to deposit the rents and advances from the respective tenants occupying the shops in the commercial building called 'Hotel Picnic Plaza' to the credit of the suit.

(3.) The suit in CS No.629 of 2018 has been filed by the plaintiff seeking partition and separate possession of his 1/11th share in the suit 'A' and 'B' Schedule properties, for mesne profits, for accounts and for costs. The suit 'A' Schedule properties are commercial properties and the suit 'B' Schedule property is a residential apartment.