Delhi District Court
Master Rajveer Singh Bhatia vs Harbhajan Kaur on 12 February, 2026
IN THE COURT OF RAVINDER SINGH-I, DISTRICT JUDGE-03, EAST,
KARKARDOOMA COURT COMPLEX, DELHI
Civil Suit No. 609/2023
Master Rajveer Singh Bhatia,
Through mother/guardian Smt. Vedica Bhatia,
S/o Sh. Jasmeet Singh Bhatia,
Tower-9, Flat No. 1705,
Lotus Boulevard Sector-100,
Noida, G.B Nagar, Uttar Pradesh-201304 .......Plaintiff
Versus
1. Harbhajan Kaur
W/o Late Gurcharan Singh Bhatia,
2. Rimmie Singh
D/o Late Gurcharan Singh Bhatia
3. Prakash Kaur
W/o Late Sh. Tarvinder Singh Bhatia,
4. Roshanmeet Sethi,
D/o Late Sh. Tarvinder Singh Bhatia,
5. Jasmeet Singh Bhatia,
S/o Late Sh. Tarvinder Singh Bhatia
All at Flat No. D-307, Mayfair Apartment,
96- IP Extension, New Delhi-110092
6. Office of Sub Registrar- 8A, Preet Vihar,
At Deputy Commissioner/DC Office,
Near Geeta Colony, Delhi -110092. ........Defendants
Date of Institution : 18.11.2023
Date of Reserving Order : 12.02.2026
Date of Decision : 12.02.2026
CS No. 609/2023 Master Rajeveer Singh Bhatia Vs. Harbhajan Kaur Bhatia & Others Page 1 of 4
JUDGMENT
Suit for partition, declaration, permanent and mandatory injunction
1. Plaintiff- a minor, is the son of defendant-5, filed this suit for partition, declaration and injunction through his natural guardian/mother.
2. It is stated that the plaintiff is the great grandson of Late Sh. Gurucharan Singh Bhatia- who was the owner of property bearing No. D-307, Mayfair Apartments, 96, I.P. Extension, Delhi-110092 (hereinafter referred to as suit property). It is stated that Sh. Gurucharan Singh Bhatia died intestate on 24.01.2024, leaving behind his wife Harbhajan Kaur/defendant-1, daughter Rimmie Singh/defendant-2, LRs of his pre deceased son Tarvinder Singh Bhatia- who expired on 13.02.2013 i.e. Prakash Kaur- widow of Late Mr. Tarvinder Singh Bhatia/defendant-3, Roshanmeet Sethi, d/o Late Mr. Tarvinder Singh Bhatia/defendant-4, Jasmeet Singh Bhatia s/o Late Tarvinder Singh Bhatia/defendant-5.
3. Plaintiff claimed that relation of his mother with his father Mr. Jasmeet Singh Bhatia/defendant-5 were strained as his father used to cause domestic violence and cruelty upon his mother and threw his mother out along with him from the matrimonial house, as such, he has deserted them for the last ten years so they are living separately from Mr. Jasmeet Singh Bhatia/defendant-5. It is further stated that he and his mother have been constrained to file a maintenance case No. 278/2019, which has been proceeded ex-parte. Further, his mother also filed a divorce petition which is pending in the Family Courts, Karkardooma Courts, Delhi.
4. Plaintiff further stated that after the death of his great grandfather Sh.
CS No. 609/2023 Master Rajeveer Singh Bhatia Vs. Harbhajan Kaur Bhatia & Others Page 2 of 4Gurucharan Singh Bhatia, the suit property became ancestral property, so all legal heirs including him have a share in the undivided suit property. However, his father/defendant-5 in connivance with other family members fraudulently and mischievously filed a case before Delhi Government Mediation and Conciliation Centre, and got the matter settled vide settlement dated 17.10.2023 with the sole intention to deny his share as his father had relinquished his share in favour of his mother/defendant-3.
5. Plaintiff further stated that he has ½ share in the share of his father- defendant-5 who is deriving approximately 11 % of undivided suit property. He has requested on 3-4 occasions to get the suit property partitioned as per law but defendants do not pay any heed and emphasize to act upon illegal and void settlement deed dated 17.10.2023. So, he filed this suit for partition of the suit property and for declaring the settlement deed dated 17.10.2023 as null and void and for restraining defendants from selling or creating any third party interest in the suit property.
6. Defendant-1 to 5 served through defendant- 3 for their appearance on 14.12.2023 but despite opportunities, they have not filed their written statement. Hence, their right to file the written statement was closed vide order dated 02.05.2024.
7. Defendant-6/sub registrar filed its written statement wherein it stated that Harbhajan Kaur executed a Will in favour of Rimmie Singh in respect of her share in the suit property and the said Will has been registered vide registration no. 577 on 23.08.2023.
8. All the defendants stopped appearing hence, they were proceeded ex CS No. 609/2023 Master Rajeveer Singh Bhatia Vs. Harbhajan Kaur Bhatia & Others Page 3 of 4 parte vide order dated 23.10.2024. Thereafter, matter was adjourned for ex parte plaintiff's evidence.
9. It is pertinent that in spite of various opportunities, plaintiff has not examined any witnesses, hence, his evidence was closed vide order dated 12.01.2026.
10. In spite of opportunity, no arguments have been advanced. Hence, I perused the record meticulously.
11. It is the case of plaintiff, that his father in connivance with his family member relinquished his share in the suit property in favour of his mother/defendant-3 and thereafter, a settlement deed dated 17.10.2023 was prepared. It is pertinent to mention that plaintiff has not examined any witness to substantiate his averments made in the plaint that defendant-1 to 5 are in connivance with each other, got a settlement deed dated 17.10.2023 in Delhi Government Mediation and Conciliation Centre, in respect of the suit property with sole intention to deny his share as such the settlement deed dated 17.10.2023 can not be declared as null and void hence, plaintiff is not entitled for partition and injunction in respect of the suit property.
12. In view of aforesaid discussion, the suit is dismissed, with no order as to cost. Decree sheet be prepared.
13. File be consigned to the record room.
Announced in the open Court (RAVINDER SINGH-1)
on 12th Day of February, 2026 District Judge-03, Court No.206, N/B,
East District, Karkardooma Courts, Delhi
RAVINDER Digitally signed by RAVINDER
SINGH
SINGH Date: 2026.02.16 11:36:22 +0530
CS No. 609/2023 Master Rajeveer Singh Bhatia Vs. Harbhajan Kaur Bhatia & Others Page 4 of 4