- (1.) This appeal is directed against the order dated 18.03.2015 passed by a learned Single Judge of this Court in IA 8573/2013 in CS(OS) 1386/2012. The said application was one under Order 7 Rule 11 of the Code of Civil Procedure, 1908, which was filed on behalf of the appellant/ defendant No. 1 seeking rejection of the plaint, inter alia, on the ground that the plaint does not disclose a cause of action. The detailed facts are set out in the impugned order and we are refraining from reproducing the same.
(2.) The bone of contention appears to be the property No. 204, Jor Bagh, New Delhi. It is the case of the plaintiff that there is an oral family settlement and subsequently a memorandum was put in writing on 12.01.1990. That memorandum was signed not only by the respondent No. 1/ plaintiff, but also by the appellant and the respondent No. 2 and their father, late Mr. Jaidev. The relevant portion of the memorandum of family settlement had been extracted in the impugned order and reads as under:- "WHEREAS JAI DEV, HUF owns immovable properties known as 203 and 204, Jor Bagh, New Delhi, each of which comprised of two flats and is built on an area of 375 sq.yds. or thereabout and more particularly described in the Schedule: hereunder written. AND WHEREAS property known as 203, Jor Bagh, New Delhi is held in the name of VIJAY KUMAR and property No. 204, Jor Bagh, New Delhi is held in the name of VIKRAM KUMAR. AND WHEREAS some differences had arisen between the parties hereto with regard to their respective rights in relation to the aforesaid properties. AND WHEREAS in order to amicably resolve their disputes the parties hereto had agreed amongst themselves upon a Family Settlement in respect of their rights and interests in the said properties. AND WHEREAS the parties are desirous of recording the Settlement." "c) Ground floor flat of property No. 204, Jor Bagh (Part C) New Delhi together with servant quarter was allocated to Shri Jai Dev absolutely and forever. d) First floor flat along with Barsati and the garage of property No. 204, Jor Bagh, New Delhi as described in Schedule 'O' of the Schedule was allocated to Vikram Kumar absolutely and forever."
(3.) On the basis of the above extract, it is alleged by the respondent No. 1/ plaintiff that the property No. 204 Jor Bagh, New Delhi was part of an HUF. It is also contended that the said property was only held in the name of Mr. Vikram Kumar Chandhok (the appellant herein). It is also the case of the plaintiff / respondent No. 1 that the settlement was arrived at because there were differences which had arisen between the parties and in order to amicably resolve the disputes, the understanding was arrived at, which was recorded formally in the memorandum of family settlement subsequently on 12.01.1990. As per the said document, the ground floor of the property No. 204 Jor Bagh, New Delhi, together with the servant quarter, was to go to late Shri Jaidev "absolutely and forever". The first floor flat, along with barsati and the garage of the said property, was allocated to the appellant "absolutely and forever". It is alleged in the plaint that the said Mr. Jaidev died intestate on 04.09.2003, leaving behind the respondent No. 1/ plaintiff as one of the class I legal heirs along with the appellant and the respondent No. 2. It is through intestate succession that the respondent No. 1/ plaintiff claims a share in the ground floor along with the servant quarter of the property No. 204 Jor Bagh, New Delhi as also a 1/3rd share in the half undivided share in the land of the said property.;