Vindhya Kukrety vs Shushma Kukrety & Anr
2012 Latest Caselaw 6930 Del

       *       IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                       Date of Decision: 04.12.2012

+      CS(OS) 1970/2011
       VINDHYA KUKRETY                                                  ..... Plaintiff
                            Through: Mr Aruneshwar Gupta and Mr Manish Gupta,
                            Advs. for plaintiff No. 1
                   versus
       SHUSHMA KUKRETY & ANR                                      ..... Defendants
                            Through: Counsel for the defendant.
CORAM:
HON'BLE MR. JUSTICE V.K.JAIN

                            JUDGMENT

V.K.JAIN, J. (ORAL)

IAs No.12826/2011 and 12827/2011 (Exemption)

Exemption allowed, subject to all just exceptions.

The applications stand disposed of.

IAs No. 12824/2011 and 18104/2011 (O. 39 R. 1&2 CPC) and 12825/2011 and 18102/2011 (O. 40 for appointment of receiver)

The plaintiff is the mother-in-law of defendant No. 1 and grandmother of

defendant No. 2. Primarily, the dispute between the parties is in respect of Flat No.

43, Karuna Vihar, Sector-18, Dwarka and G-324, Gama-II, Greater Noida. As far

as Flat No. 43, Karuna Vihar, Sector-18, Dwarka is concerned, admittedly, the case

of the plaintiff is that it was owned exclusively by late Shri Rakesh Kukrety, son of

the plaintiff, husband of defendant No. 1 and the father of defendant No. 2. The

learned counsel for the defendants states that, in fact, the aforesaid property was in

the joint name of late Rakesh Kukrety and defendant No. 1, which is disputed by

the learned counsel for the plaintiff, who maintains that the property stood in the

sole name of Rakesh Kukrety. A perusal of the demand letter dated 02.01.2011

filed by the defendant would show that the demand was raised only in the name of

Late Shri Rakesh Kukrety, who was the member of Karuna Vihar, CGHS. This

would indicate that the property was allotted by the society solely to Shri Rakesh

Kukrety. However, the loan from ICICI was obtained jointly by Rakesh Kukrety

and Sushma Kukrety which would indicate that either the property was owned

solely by Shri Rakesh Kukrety and Ms Sushma Kukrety was only a joint applicant

with him in taking loan or that the name of Sushma Kukrety was got added by

Rakesh Kukrety as a co-allottee. Be that as it may, it would make no difference as

far as the interim order is concerned since in either case, the property would not

belong solely to the defendants and the plaintiff would have a share in it. If the

property was owned solely by late Shri Rakesh Kukrety, the share of the plaintiff in

the property would be one-third, whereas in the event of this property being jointly

owned by Rakesh Kukrety and Sushma Kukrety in equal shares, the share of the

plaintiff in the said property would be one-sixth. The parties have agreed after

arguments that they shall not create any third party interest in the aforesaid

property, during pendency of the suit.

Ordered accordingly.

The plaintiff had also sought appointment of a receiver to take charge of the

movable properties of M/s Indo Fuji Elevator Company, which was the

proprietorship concern of late Shri Rakesh Kukrety. The case of the defendants is

that they are not in possession of any asset of the said firm. It is stated in para 13 of

the plaint that defendant No. 1 on 29.05.2011 had barged into the office of M/s

Indo Fuji Elevator Company, broken open all the locks and taken away cash

amounting to Rs 5 lakh, besides important documents. This has been emphatically

denied by defendant No.1. There is no proof of the defendants being in possession

of any assets of M/s Indo Fuji Elevator Company. In para 21 of the plaint, it is

alleged that Mr Deepak Sharma , brother of defendant No. 1 had taken away the

car, mobile phone and other assets of the said proprietorship firm. However, no

registration number of the car has been given. Similarly, no IMEI number of the

mobile phone has been given in the plaint. No other asset of the proprietorship

firm M/s Indo Fuji Elevator Company has been specified. In these circumstances,

no order at this stage needs to be passed either for appointment of a receiver or

with respect to dealing with the assets of the erstwhile proprietorship firm of late

Shri Rakesh Kukrety.

As regards the property at Greater Noida, admittedly, this property stands in

the name of plaintiff Smt. Vidhya Kukrety. The case of the defendants is that the

aforesaid property was purchased in name of the plaintiff from the funds of the

family. In the counter-claim, the defendants do not plead existence of any

particular HUF. The counter-claim does not specify as to when, in what manner,

and how much amount was contributed by the alleged joint family for purchase of

this property. At this stage, there is no material on record to show that either

defendant No.1 or her husband had made any contribution towards purchase of the

property at Greater Noida. The counter-claim does not specify, when, in what

manner and how much contribution was made by defendant No. 1 or her late

husband for purchase of this property. The property stands in the sole name of the

plaintiff. In the absence of there being any proof, contribution from defendant No.

1 or her late husband, there is no justification for passing any restraint order in

relation to the said property.

All the applications stand disposed of in terms of this order.

CS(OS) 1970/2011

The following issues are framed on the pleadings of the parties:-

1. Whether Flat No. 43, Karuna Vihar, Sector-18, Dwarka was jointly owned by

late Shri Rakesh Kukrety and defendant No. 1 Deeptanshu Kukrety, as alleged

in the written statement? OPD

2. Whether the plaintiff is entitled to partition of Flat No. 43, Karuna Vihar,

Sector-18, Dwarka and if so, what is her share in the said property? OPP

3. Whether defendant No. 1 has appropriated the assets of M/s Indo Fuji Elevator

Company, proprietor concern of late Shri Rakesh Tyagis alleged in the plaint?

OPP

4. If issue No. 3 is proved, to what amount, if any, the plaintiff is entitled towards

her share in the assets of M/s Indo Fuji Elevator Company? OPP

5. Whether property No. G-324, Gama-II, Greater Noida was purchased by the

plaintiff from the funds of the joint family, as alleged in the written

statement/counter claim? OPD

6. If issue No. 5 is proved, whether defendant No. 2 is entitled to partition of

property No. G-324, Gama-II, Greater Noida and in that event, what is his share

in the said property? OPD-2

7. Whether defendant No. 2 is entitled to a share in the business of Ishit

Engineering India Private Limited? OPD-2

8. Relief.

No other issue arises or is claimed.

The affidavit by way of evidence be filed within four weeks. The parties to

appear before the Joint Registrar on 01.02.2013 for fixing dates for cross-

examination of witnesses of the plaintiff.

V.K. JAIN, J

DECEMBER 04, 2012/bg