Delhi High Court - Orders
Rajendra Nath Gupta vs Ravindra Nath Gupta on 5 April, 2022
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 1183/2010
RAJENDRA NATH GUPTA ..... Plaintiff
Through: Mr. Manashwy Jha, Advocate.
versus
RAVINDRA NATH GUPTA ..... Defendant
Through: Mr. Sanjeev Mahajan, Advocate.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 05.04.2022
1. Plaintiff has filed the subject suit seeking an injunction against the defendant Nos.1 & 2 restraining them from interfering in the peaceful possession of the plaintiff in respect of the suit property being 577-578, Katra Ashrafi, Chandni Chowk, Delhi and further restraining them from creating any third party rights in the suit property and also a declaration that the oral family arrangement dated 08.08.2003 is binding on them till the lifetime of the plaintiff.
2. It is informed that the plaintiff has expired on 26.02.2021. Since the reliefs were personal to the plaintiff and only in respect of his rights that he had claimed during his lifetime, the right to sue would not survive. Accordingly, the suit is dismissed as infructuous.
3. Decree sheet be drawn up accordingly.
SANJEEV SACHDEVA, J
APRIL 5, 2022/rk
Digitally Signed
Signature Not Verified By:JUSTICE SANJEEV
Digital Signed By:KUNAL SACHDEVA
MAGGU Signing Date:05.04.2022
Signing Date:06.04.2022 12:38:53 20:10
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.