RAMESH NARANG Vs. RAMA NARANG

JUDGEMENT

(1.) This appeal filed by the original plaintiff challenges the order passed by the learned single Judge on May 5, 1997 approving the reports dated 10th April 1997 and 22nd April 1997 filed by the Administrator appointed by the Court and rejecting the application dated 22nd April 1997 filed by the plaintiff seeking certain reliefs.

(2.) The dispute between the sons from the first wife on the one hand and the father and sons from the second wife on the other has taken a very bitter turn and several proceedings between the parties right upto the apex Court have been pending.

(3.) Ramesh Narang, the plaintiff in Suit No.3535 of 1994 filed the suit for specific performance of agreement of family settlement dated 12th July 1990, supplementary family settlement dated 3.7.1991 and family settlement dated 30.1.1992. In particular, the plaintiff has sought specific performance of supplemental family settlement dated 3rd July 1991 read with the family settlement dated 12th July 1990 and the family settlement dated 30th January 1992. The case of the plaintiff is that though in view of the family settlement dated 3.7.1991 he gave up so many of his rights and contentions, the defendants are wrongfully not implementing the settlement dated 3 7.1991 which has resulted into gross injustice.