GAURAV SEHGAL Vs. SUNIL SEHGAL AND OTHERS

JUDGEMENT

(1.) C.M. No. 11042 -CII of 2013:

(2.) ALLOWED as prayed for.

(3.) PLAINTIFFS , by filing reply (Annexure P -3), contested the application and controverted the averments made therein. It was pleaded that the plaintiffs have claimed the relief of declaration, rendition of accounts and mandatory injunction and have accordingly valued the suit properly and have paid proper court fee thereon. It was alleged that mandatory injunction has been claimed only on the basis of rendition of accounts.