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    Suit for Declaration / Permanent Injunction

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    SUIT FOR DECLARATION AND PERMANENT INJUNCTION (IN RESPECT OF A DISPUTE OF OWNERSHIP RAISED BY A THIRD PARTY CLAIMING OWNERSHIP) TO BE FILED BEFORE THE COURT OF LD CIVIL JUDGE SEEKING A DECREE OF DECLARATION DECLARING THAT THE PLAINTIFF IS THE RIGHTFUL & LEGAL OWNER OF A FARM PLOT I.E. THE SUIT PROPERTY ALONGWITH APPLICATION UNDER ORDER 39 RULE 1 & 2 READ WITH SECTION 151 CPC FOR INTERIM ORDERS.
    suit for declaration and permanent injunction (in respect of a dispute of ownership raised by a third party claiming ownership) to be filed before the court of ld civil judge seeking a decree of declaration declaring that the plaintiff is the rightful & legal owner of a farm plot i.e. the suit property alongwith application under order 39 rule 1 & 2 read with section 151 cpc for interim orders.
    SUIT FOR DECLARATION AND PERMANENT INJUNCTION (IN RESPECT OF A DISPUTE ARISING BETWEEN THE FAMILY MEMBERS RELATING TO A INHERATED PROPERTY WHEN SIMULTANEOUS OWNERSHIP IS CLAIMED BY OTHER MEMBERS OF THE FAMILY) TO BE FILED BEFORE THE COURT OF LD CIVIL JUDGE SEEKING A DECREE OF DECLARATION WHEREBY THE PLAINTIFF AS WELL AS DEFENDANT ARE DECLARED AS OWNER & IN POSSESSION OF CERTAIN PERCENTAGE OF UNDIVIDED SHARE IN A RESIDENTIAL PROPERTY AND BOTH THE PLAINTIFF AND THE DEFENDANT ARE PERMITTED TO GET THEIR NAMES MUTATED/ RECORDED IN THE RECORDS OF STATUTORY AUTHORITIES IN RESPECT OF OWNERSHIP AND POSSESSION OF THEIR UNDIVIDED SHARE AND BOTH THE PLAINTIFF AND THE DEFENDANT ARE ENTITLED TO RECEIVE THE ORIGINAL TITLE DOCUMENTS OF THE SUIT PROPERTY FROM THE BANK AFTER THE LOAN HAS BEEN FULLY AND FINALLY PAID TO THE BANK ALONGWITH APPLICATION UNDER ORDER 39 RULE 1 & 2 READ WITH SECTION 151 CPC FOR INTERIM ORDERS. SUIT FOR DECLARATION AND PERMANENT INJUNCTION (IN RESPECT OF A LEGALLY EXECUTED DOCUMENTS DISPUTED BY ONE PARTY TO THE DOCUMENT) TO BE FILED BEFORE THE COURT OF LD CIVIL JUDGE SEEKING A DECREE OF DECLARATION IN FAVOUR OF THE PLAINTIFF AND AGAINST THE DEFENDANT, THEREBY DECLARING THAT CERTAIN DOCUMENTS DULY EXECUTED BETWEEN THE PLAINTIFF & THE DEFENDANT ARE VALID, LEGAL AND BINDING ON THE DEFENDANT IN ALL RESPECTS ALONGWITH APPLICATION UNDER ORDER 39 RULE 1 & 2 READ WITH SECTION 151 CPC FOR AD INTERIM INJUNCTION. SUIT FOR DECLARATION AND PERMANENT INJUNCTION (IN RESPECT OF A DISPUTE ARISING OUT OF A PARALLEL CREATED FORGED & FABRICATED AGREEMENT) TO BE FILED BEFORE LD DISTRICT JUDGE SEEKING A DECREE OF DECLARATION IN FAVOUR OF THE PLAINTIFF AND AGAINST THE DEFENDANTS AND THEIR AGENTS, MANAGERS, EMPLOYEES, ETC. THEREBY DECLARING THAT AN AGREEMENT WHICH IS ALLEGEDLY EXECUTED BETWEEN/ QUA THE TWO DEFENDANTS IS FORGED AND FABRICATED AND VOID AB INITIO AND NOT BINDING ON ANY OF THE PARTIES IN ANY RESPECT AND THE SAME STANDS CANCELLED ALONGWITH APPLICATION UNDER ORDER 39 RULE 1 & 2 READ WITH SECTION 151 CPC FOR INTERIM ORDERS.
    suit for declaration and permanent injunction (in respect of a dispute arising between the family members relating to a inherated property when simultaneous ownership is claimed by other members of the family) to be filed before the court of ld civil judge seeking a decree of declaration whereby the plaintiff as well as defendant are declared as owner & in possession of certain percentage of undivided share in a residential property and both the plaintiff and the defendant are permitted to get their names mutated/ recorded in the records of statutory authorities in respect of ownership and possession of their undivided share and both the plaintiff and the defendant are entitled to receive the original title documents of the suit property from the bank after the loan has been fully and finally paid to the bank alongwith application under order 39 rule 1 & 2 read with section 151 cpc for interim orders. suit for declaration and permanent injunction (in respect of a legally executed documents disputed by one party to the document) to be filed before the court of ld civil judge seeking a decree of declaration in favour of the plaintiff and against the defendant, thereby declaring that certain documents duly executed between the plaintiff & the defendant are valid, legal and binding on the defendant in all respects alongwith application under order 39 rule 1 & 2 read with section 151 cpc for ad interim injunction. suit for declaration and permanent injunction (in respect of a dispute arising out of a parallel created forged & fabricated agreement) to be filed before ld district judge seeking a decree of declaration in favour of the plaintiff and against the defendants and their agents, managers, employees, etc. thereby declaring that an agreement which is allegedly executed between/ qua the two defendants is forged and fabricated and void ab initio and not binding on any of the parties in any respect and the same stands cancelled alongwith application under order 39 rule 1 & 2 read with section 151 cpc for interim orders.
    SUIT FOR DECLARATION AND PERMANENT INJUNCTION (IN RESPECT OF A LEGALLY EXECUTED DOCUMENTS DISPUTED BY ONE PARTY TO THE DOCUMENT) TO BE FILED BEFORE THE COURT OF LD CIVIL JUDGE SEEKING A DECREE OF DECLARATION IN FAVOUR OF THE PLAINTIFF AND AGAINST THE DEFENDANT, THEREBY DECLARING THAT CERTAIN DOCUMENTS DULY EXECUTED BETWEEN THE PLAINTIFF & THE DEFENDANT ARE VALID, LEGAL AND BINDING ON THE DEFENDANT IN ALL RESPECTS ALONGWITH APPLICATION UNDER ORDER 39 RULE 1 & 2 READ WITH SECTION 151 CPC FOR AD INTERIM INJUNCTION.
    suit for declaration and permanent injunction (in respect of a legally executed documents disputed by one party to the document) to be filed before the court of ld civil judge seeking a decree of declaration in favour of the plaintiff and against the defendant, thereby declaring that certain documents duly executed between the plaintiff & the defendant are valid, legal and binding on the defendant in all respects alongwith application under order 39 rule 1 & 2 read with section 151 cpc for ad interim injunction.
    SUIT FOR DECLARATION AND PERMANENT INJUNCTION (IN RESPECT OF A DISPUTE ARISING OUT OF A PARALLEL CREATED FORGED & FABRICATED AGREEMENT) TO BE FILED BEFORE LD DISTRICT JUDGE SEEKING A DECREE OF DECLARATION IN FAVOUR OF THE PLAINTIFF AND AGAINST THE DEFENDANTS AND THEIR AGENTS, MANAGERS, EMPLOYEES, ETC. THEREBY DECLARING THAT AN AGREEMENT WHICH IS ALLEGEDLY EXECUTED BETWEEN/ QUA THE TWO DEFENDANTS IS FORGED AND FABRICATED AND VOID AB INITIO AND NOT BINDING ON ANY OF THE PARTIES IN ANY RESPECT AND THE SAME STANDS CANCELLED ALONGWITH APPLICATION UNDER ORDER 39 RULE 1 & 2 READ WITH SECTION 151 CPC FOR INTERIM ORDERS.
    suit for declaration and permanent injunction (in respect of a dispute arising out of a parallel created forged & fabricated agreement) to be filed before ld district judge seeking a decree of declaration in favour of the plaintiff and against the defendants and their agents, managers, employees, etc. thereby declaring that an agreement which is allegedly executed between/ qua the two defendants is forged and fabricated and void ab initio and not binding on any of the parties in any respect and the same stands cancelled alongwith application under order 39 rule 1 & 2 read with section 151 cpc for interim orders.
    SUIT FOR DECLARATION AND PERMANENT INJUNCTION (IN RESPECT OF A DISPUTE ARISING OUT OF ILLEGAL DEMANDS RAISED BY A BUILDER IN RESPECT OF PROPERTY ALLOTTED TO A CUSTOMER) TO BE FILED BEFORE LD DISTRICT JUDGE SEEKING A DECREE OF DECLARATION DECLARING THAT THE DEMAND OF CERTAIN AMOUNT RAISED BY THE DEFENDANT ON THE PLAINTIFF TOWARDS CERTAIN CHARGES IN RESPECT OF THE SUIT PROPERTY IS TOTALLY ILLEGAL, UNFAIR & UNJUSTIFIED, AND THE PLAINTIFF IS NOT LIABLE TO PAY THE SAME ALONGWITH A FURTHER DECREE OF DECLARATION DECLARING THAT THE LETTER OF THE DEFENDANT ADDRESSED TO THE PLAINTIFF IS BAD, ILLEGAL, VOID - AB-INITIO, INFRUCTUOUS, & NOT BINDING ON THE PLAINTIFF, AND THE SAID LETTER IS OF NO EFFECT AND CONSEQUENCE AND IS INOPERATIVE AND THE SAID LETTER STANDS AUTOMATICALLY TERMINATED WITHDRAWN, REVOKED, AND/OR CANCELLED ACQUIESCED ALONGWITH APPLICATION UNDER ORDER 39 RULE 1 & 2 READ WITH SECTION 151 CPC FOR AD INTERIM INJUNCTION.
    suit for declaration and permanent injunction (in respect of a dispute arising out of illegal demands raised by a builder in respect of property allotted to a customer) to be filed before ld district judge seeking a decree of declaration declaring that the demand of certain amount raised by the defendant on the plaintiff towards certain charges in respect of the suit property is totally illegal, unfair & unjustified, and the plaintiff is not liable to pay the same alongwith a further decree of declaration declaring that the letter of the defendant addressed to the plaintiff is bad, illegal, void - ab-initio, infructuous, & not binding on the plaintiff, and the said letter is of no effect and consequence and is inoperative and the said letter stands automatically terminated withdrawn, revoked, and/or cancelled acquiesced alongwith application under order 39 rule 1 & 2 read with section 151 cpc for ad interim injunction.
    SUIT FOR DECLARATION AND PERMANENT INJUNCTION (IN RESPECT OF PROPERTY ALREADY SURRENDERED BY TWO CUSTOMERS TO THE BUILDER & THE BUILDER HAVE ALREADY PAID TO THE CUSTOMER DUE AMOUNT IN FULL & FINAL SETTLEMENT OF THE ACCOUNT) TO BE FILED BY THE BUILDER BEFORE LD DISTRICT JUDGE SEEKING A DECREE OF DECLARATION IN FAVOUR OF THE PLAINTIFF, AND AGAINST THE DEFENDANT NO.1 AND 2, DECLARING THAT PURSUANT TO THE SURRENDER OF SHOWROOMS/ MULTIPLEX BY THE DEFENDANT NO.1 AND THE DEFENDANT NO.2 AND PURSUANT TO THE DEPOSIT OF FINAL AMOUNT BY THE PLAINTIFF TO BANK ACCOUNT OF THE DEFENDANT NO.1. ALL THE ACCOUNTS BETWEEN THE PLAINTIFF AND THE DEFENDANT NO.1 AND 2 IN RESPECT OF THE SAID SHOWROOMS / MULTIPLEX STANDS FULLY AND FINALLY SETTLED AND NOTHING FURTHER IS PAYABLE BY THE PLAINTIFF TO THE DEFENDANT NO.1 ALONGWITH APPLICATION UNDER ORDER 39 RULE 1 & 2 READ WITH SECTION 151 CPC FOR AD INTERIM INJUNCTION.
    suit for declaration and permanent injunction (in respect of property already surrendered by two customers to the builder & the builder have already paid to the customer due amount in full & final settlement of the account) to be filed by the builder before ld district judge seeking a decree of declaration in favour of the plaintiff, and against the defendant no.1 and 2, declaring that pursuant to the surrender of showrooms/ multiplex by the defendant no.1 and the defendant no.2 and pursuant to the deposit of final amount by the plaintiff to bank account of the defendant no.1. all the accounts between the plaintiff and the defendant no.1 and 2 in respect of the said showrooms / multiplex stands fully and finally settled and nothing further is payable by the plaintiff to the defendant no.1 alongwith application under order 39 rule 1 & 2 read with section 151 cpc for ad interim injunction.
    SUIT FOR DECLARATION AND PERMANENT INJUNCTION (IN RESPECT OF A DISPUTE ARISING OUT OF AN ILLEGAL PROPERTY TAX DEMAND RAISED BY THE DEPARTMENT) TO BE FILED BEFORE LD DISTRICT JUDGE SEEKING A DECREE OF DECLARATION THAT THE PROPERTY TAX NOTICE ISSUED BY THE PROPERTY TAX DEPARTMENT IN RESPECT OF A PROPERTY OF THE PLAINTIFF IS ARBITRARY, ILLEGAL AND IS VIOLATIVE OF THE GOVT. NOTIFICATION AND HENCE IS OF NO CONSEQUENCE AND IS NOT BINDING ON THE PLAINTIFF ALONGWITH APPLICATION UNDER ORDER 39 RULE 1 & 2 READ WITH SECTION 151 CPC FOR AD INTERIM INJUNCTION.
    suit for declaration and permanent injunction (in respect of a dispute arising out of an illegal property tax demand raised by the department) to be filed before ld district judge seeking a decree of declaration that the property tax notice issued by the property tax department in respect of a property of the plaintiff is arbitrary, illegal and is violative of the govt. notification and hence is of no consequence and is not binding on the plaintiff alongwith application under order 39 rule 1 & 2 read with section 151 cpc for ad interim injunction.
    SUIT FOR DECLARATION / CANCELLATION OF DOCUMENTS AND FOR PERMANENT INJUNCTION (IN RESPECT OF A DISPUTE ARISING OUT OF A FORGED & FABRICATED DEVELOPMENT AGREEMENT CREATED BY A BUILDER WITH ITS OWN ASSOCIATE COMPANY) TO BE FILED BEFORE THE COURT OF LD CIVIL JUDGE SEEKING A DECREE OF DECLARATION IN FAVOUR OF THE PLAINTIFF AND AGAINST THE DEFENDANT, THEIR AGENTS, MANAGERS, EMPLOYEES, ETC. THEREBY DECLARING THAT THE SAID “DEVELOPMENT AGREEMENT” IS A FALSE, FORGED AND FABRICATED DOCUMENT AND HENCE IS OF NO CONSEQUENCE AND IS VOID AB INITIO AND IS NOT BINDING ON ANY OF THE PARTIES IN ANY RESPECT AND THE SAME STANDS CANCELLED ALONGWITH APPLICATION UNDER ORDER 39 RULE 1 & 2 READ WITH SECTION 151 CPC FOR AD INTERIM INJUNCTION.
    suit for declaration / cancellation of documents and for permanent injunction (in respect of a dispute arising out of a forged & fabricated development agreement created by a builder with its own associate company) to be filed before the court of ld civil judge seeking a decree of declaration in favour of the plaintiff and against the defendant, their agents, managers, employees, etc. thereby declaring that the said “development agreement” is a false, forged and fabricated document and hence is of no consequence and is void ab initio and is not binding on any of the parties in any respect and the same stands cancelled alongwith application under order 39 rule 1 & 2 read with section 151 cpc for ad interim injunction.
    SUIT FOR DECLARATION AND MANDATORY INJUNCTION (IN RESPECT OF A DISPUTE CREATED BY THE PARTIES DENYING THE EXECUTION OF A VALIDLY EXECUTED AGREEMENT) OF TO BE FILED BEFORE THE COURT OF LD CIVIL JUDGE SEEKING A DECLARATION THAT THE COLLABORATION AGREEMENT FOR DEVELOPMENT OF PROPERTY EXECUTED BETWEEN THE TWO DEFENDANTS IS BINDING AND SUBSISTING BETWEEN THE DEFENDANTS & WITH A FURTHER DECLARATOIN THAT THE AGREEMENT FOR SALE OF FLATS EXECUTED BETWEEN THE PLAINTIFF AND THE DEFENDANT NO.1 IS VALID, LEGAL AND BINDING ON THE DEFENDANTS IN ALL RESPECTS ALONGWITH APPLICATION UNDER ORDER 39 RULE 1 & 2 READ WITH SECTION 151 CPC FOR AD INTERIM INJUNCTION.
    suit for declaration and mandatory injunction (in respect of a dispute created by the parties denying the execution of a validly executed agreement) of to be filed before the court of ld civil judge seeking a declaration that the collaboration agreement for development of property executed between the two defendants is binding and subsisting between the defendants & with a further declaratoin that the agreement for sale of flats executed between the plaintiff and the defendant no.1 is valid, legal and binding on the defendants in all respects alongwith application under order 39 rule 1 & 2 read with section 151 cpc for ad interim injunction.
    SUIT FOR SUIT FOR DECLARATION AND MANDATORY INJUNCTION (IN RESPECT OF CANCELLATION OF ALLOTMENT OF A PROPERTY BY A BUILDER IN VIOLATION OF THE TERMS & CONDITIONS OF ALLOTMENT) TO BE FILED BEFORE THE COURT OF LD CIVIL JUDGE SEEKING A DECREE OF DECLARATION IN FAVOUR OF THE PLAINTIFF AND AGAINST THE DEFENDANT THAT THE CANCELLATION OF ALLOTMENT OF APARTMENT BY THE DEFENDANT IS ARBITRARY, ILLEGAL AND VOID WITH FURTHER DIRECTIONS TO THE DEFENDANT FOR IMPLEMENTING ALL THE TERMS AND CONDITIONS OF THE ALLOTMENT IN FAVOUR OF THE PLAINTIFF ALONGWITH APPLICATION UNDER ORDER 39 RULE 1 & 2 READ WITH SECTION 151 CPC FOR AD INTERIM INJUNCTION.
    suit for suit for declaration and mandatory injunction (in respect of cancellation of allotment of a property by a builder in violation of the terms & conditions of allotment) to be filed before the court of ld civil judge seeking a decree of declaration in favour of the plaintiff and against the defendant that the cancellation of allotment of apartment by the defendant is arbitrary, illegal and void with further directions to the defendant for implementing all the terms and conditions of the allotment in favour of the plaintiff alongwith application under order 39 rule 1 & 2 read with section 151 cpc for ad interim injunction.
    SUIT FOR DECLARATION WITH CONSEQUENTIAL RELIEF OF PERMANENT INJUNCTION (IN RESPECT OF A DISPUTE RELATING TO SUIT PROPERTIES COMPRISING OF IMMOVABLE PROPERTIES & BANK ACCOUNTS INHERITED BY A WIDOW AS PER THE PROVISIONS OF HINDU SUCCESSION ACT AFTER THE DEATH OF HER UNMARRIED SON (WHEN THE DAUGHTER OF THE PLAINTIFF I.E. SISTER OF THE DECEASED ALSO CLAIMED HER RIGHT TO THE SAME) TO BE FILED BEFORE THE COURT OF LD CIVIL JUDGE SEEKING A DECLARATION IN FAVOUR OF THE PLAINTIFF AND AGAINST THE DEFENDANT DECLARING THE PLAINTIFF TO BE THE SOLE AND EXCLUSIVE OWNER OF “THE SUIT PROPERTIES” AND THE PLAINTIFF IS FURTHER ENTITLED TO DEAL WITH “THE SUIT PROPERTIES” IN ANY MANNER WHATSOEVER INCLUDING GETTING ITS NAME MUTATED / RECORDED IN THE RECORDS OF THE BUILDER / MUNICIPAL CORPORATIONS / OTHER STATUTORY(IES) OR PRIVATE AUTHORITY(IES) AS WELL AS TO GET THE SALE DEED/ CONVEYANCE DEED OF THE UNREGISTERED PROPERTIES IN THE NAME OF THE PLAINTIFF AND THAT THE PLAINTIFF IS FURTHER ENTITLED TO SELL, GIFT, WILL, RELINQUISH, LEASE AND /OR TRANSFER, ASSIGN THE SUIT PROPERTIES IN ANY OTHER MANNER WHATSOEVER, THE PLAINTIFF MAY DEEM FIT ALONGWITH APPLICATION UNDER ORDER 39 RULE 1 & 2 READ WITH SECTION 151 CPC FOR AD INTERIM INJUNCTION.
    suit for declaration with consequential relief of permanent injunction (in respect of a dispute relating to suit properties comprising of immovable properties & bank accounts inherited by a widow as per the provisions of hindu succession act after the death of her unmarried son (when the daughter of the plaintiff i.e. sister of the deceased also claimed her right to the same) to be filed before the court of ld civil judge seeking a declaration in favour of the plaintiff and against the defendant declaring the plaintiff to be the sole and exclusive owner of “the suit properties” and the plaintiff is further entitled to deal with “the suit properties” in any manner whatsoever including getting its name mutated / recorded in the records of the builder / municipal corporations / other statutory(ies) or private authority(ies) as well as to get the sale deed/ conveyance deed of the unregistered properties in the name of the plaintiff and that the plaintiff is further entitled to sell, gift, will, relinquish, lease and /or transfer, assign the suit properties in any other manner whatsoever, the plaintiff may deem fit alongwith application under order 39 rule 1 & 2 read with section 151 cpc for ad interim injunction.
    SUIT FOR DECLARATION WITH CONSEQUENTIAL RELIEF OF PERMANENT INJUNCTION (IN RESPECT OF A DISPUTE RELATING TO THE RESIDENTIAL FLAT INHERITED BY SON FROM THE DECEASED MOTHER WHEN THE OTHER FAMILY MEMBER IS ALSO CLAIMING RIGHT TO THE SAME) TO BE FILED BEFORE THE COURT OF LD CIVIL JUDGE SEEKING A DECLARATION IN FAVOUR OF THE PLAINTIFF AND AGAINST THE DEFENDANT DECLARING THE PLAINTIFF TO BE ABSOLUTE OWNER OF ALL THE RIGHTS, TITTLES AND OWNERSHIP INTERESTS OF THE “SUIT PROPERTY” AND THE PLAINTIFF IS ENTITLED TO DEAL WITH THE SAME IN ANY MANNER, WHATSOEVER, INCLUDING GETTING THE NAME OF THE PLAINTIFF RECORDED IN THE RECORDS OF BUILDER / STATUTORY AUTHORITIES AS THE ABSOLUTE OWNER OF ALL THE RIGHTS, TITTLES AND OWNERSHIP INTERESTS OF THE “SUIT PROPERTY” ALONGWITH APPLICATION UNDER ORDER 39 RULE 1 & 2 READ WITH SECTION 151 CPC FOR AD INTERIM INJUNCTION.
    suit for declaration with consequential relief of permanent injunction (in respect of a dispute relating to the residential flat inherited by son from the deceased mother when the other family member is also claiming right to the same) to be filed before the court of ld civil judge seeking a declaration in favour of the plaintiff and against the defendant declaring the plaintiff to be absolute owner of all the rights, tittles and ownership interests of the “suit property” and the plaintiff is entitled to deal with the same in any manner, whatsoever, including getting the name of the plaintiff recorded in the records of builder / statutory authorities as the absolute owner of all the rights, tittles and ownership interests of the “suit property” alongwith application under order 39 rule 1 & 2 read with section 151 cpc for ad interim injunction.
    SUIT FOR DECLARATION WITH CONSEQUENTIAL RELIEF OF PERMANENT INJUNCTION (IN RESPECT OF A DISPUTE RELATING TO ALLEGED THREAT TO SELL THE RESIDENTIAL PROPERTY BY THE SON WHEN THE RESIDENTIAL PROPERTY EARLIER OWNED BY THE FATHER WAS TRANSFERRED BY THE FATHER IN FAVOUR OF THE SON DUE TO DANGER TO THE LIFE OF THE FATHER WHO IS IN MERCHANT NEVY AND IS SAILING THROUGH THE TERRORIST-PRONE AREAS), TO BE FILED BEFORE THE COURT OF LD CIVIL JUDGE SEEKING A DECREE OF DECLARATION IN FAVOUR OF THE PLAINTIFF (WHO IS FATHER) AND AGAINST THE DEFENDANT (WHO IS SON), DECLARING THE PLAINTIFF TO BE ABSOLUTE OWNER AND IN POSSESSION OF ALL THE RIGHTS, TITTLES AND OWNERSHIP INTERESTS OF THE SUIT PROPERTY ALONGWITH APPLICATION UNDER ORDER 39 RULE 1 & 2 READ WITH SECTION 151 CPC FOR AD INTERIM INJUNCTION.
    suit for declaration with consequential relief of permanent injunction (in respect of a dispute relating to alleged threat to sell the residential property by the son when the residential property earlier owned by the father was transferred by the father in favour of the son due to danger to the life of the father who is in merchant nevy and is sailing through the terrorist-prone areas), to be filed before the court of ld civil judge seeking a decree of declaration in favour of the plaintiff (who is father) and against the defendant (who is son), declaring the plaintiff to be absolute owner and in possession of all the rights, tittles and ownership interests of the suit property alongwith application under order 39 rule 1 & 2 read with section 151 cpc for ad interim injunction.
    SUIT FOR DECLARATION WITH CONSEQUENTIAL RELIEF OF PERMANENT INJUNCTION (IN RESPECT OF A DISPUTE ARISING OUT OF AN ORAL FAMILY SETTLEMENT) TO BE FILED BEFORE THE COURT OF LD CIVIL JUDGE SEEKING A DECREE OF DECLARATION IN FAVOUR OF THE PLAINTIFF AND AGAINST THE DEFENDANT, DECLARING THE PLAINTIFF TO BE OWNER OF CERTAIN PERCENTAGE OF SHARE IN THE SUIT PROPERTY AND THE PLAINTIFF IS ENTITLED TO GET THE CONVEYANCE DEED OF THE SUIT PROPERTY IN HER NAME FROM THE OFFICE OF DIRECTOR, TOWN AND COUNTRY PLANNING, OR ANY DEPARTMENT OF GOVERNMENT RESPONSIBLE FOR EXECUTION AND REGISTRATION OF THE CONVEYANCE DEED OF THE SUIT PROPERTY ALONGWITH APPLICATION UNDER ORDER 39 RULE 1 & 2 READ WITH SECTION 151 CPC FOR AD INTERIM INJUNCTION.
    suit for declaration with consequential relief of permanent injunction (in respect of a dispute arising out of an oral family settlement) to be filed before the court of ld civil judge seeking a decree of declaration in favour of the plaintiff and against the defendant, declaring the plaintiff to be owner of certain percentage of share in the suit property and the plaintiff is entitled to get the conveyance deed of the suit property in her name from the office of director, town and country planning, or any department of government responsible for execution and registration of the conveyance deed of the suit property alongwith application under order 39 rule 1 & 2 read with section 151 cpc for ad interim injunction.
    SUIT FOR DECLARATION AND PERMANENT INJUNCTION (IN RESPECT OF AN AGREEMENT TO SELL WHICH IS FALSE, FRAUDULENT AND IS INCAPABLE OF BEING PERFORMED AS IT RELATES TO A BENAMI PROPERTY) TO BE FILED BEFORE THE LD. CIVIL JUDGE SEEKING A DECLARATION, DECLARING THAT THE AGREEMENT TO SELL IN RESPECT OF THE “SUIT PROPERTY” IS FALSE, FRAUDULENT AND IS INCAPABLE OF BEING PERFORMED, AND HENCE IS OF NO CONSEQUENCE AND IS NOT BINDING ON THE PARTIES I.E. THE DEFENDANT NO.1 & THE PLAINTIFF AND THAT THE SUIT PROPERTY IS BENAMI PROPERTY WHICH WAS PURCHASED BY THE DEFENDANT NO.2 OUT OF HIS OWN FUNDS BUT IN THE BENAMI NAME OF THE DEFENDANT NO.1, AND HENCE THE SAME IS LIABLE TO BE ACQUIRED BY THE APPROPRIATE AUTHORITIES UNDER THE PROVISIONS OF “THE BENAMI TRANSACTIONS (PROHIBITION) ACT, 1988” ALONGWITH APPLICATION UNDER ORDER 39 RULE 1 & 2 READ WITH SECTION 151 CPC FOR AD INTERIM INJUNCTION.
    suit for declaration and permanent injunction (in respect of an agreement to sell which is false, fraudulent and is incapable of being performed as it relates to a benami property) to be filed before the ld. civil judge seeking a declaration, declaring that the agreement to sell in respect of the “suit property” is false, fraudulent and is incapable of being performed, and hence is of no consequence and is not binding on the parties i.e. the defendant no.1 & the plaintiff and that the suit property is benami property which was purchased by the defendant no.2 out of his own funds but in the benami name of the defendant no.1, and hence the same is liable to be acquired by the appropriate authorities under the provisions of “the benami transactions (prohibition) act, 1988” alongwith application under order 39 rule 1 & 2 read with section 151 cpc for ad interim injunction.
    SUIT FOR PERMANENT INJUNCTION (IN RESPECT OF A DISPUTE RELATING TO CANCELLATION OF ALLOTMENT OF A PROPERTY BY A BUILDER) TO BE FILED BEFORE THE COURT OF LD DISTRICT JUDGE SEEKING a DECREE OF PERMANENT INJUNCTION IN FAVOUR OF THE PLAINTIFF AND AGAINST THE DEFENDANTS THEIR DIRECTORS / MANAGERS / AGENTS AND ANYONE ONE ACTING FOR AND ON THEIR BEHALF, THEREBY RESTRAINING THE DEFENDANTS FROM CANCELLING THE ALLOTMENT / BOOKING OF THE PLAINTIFF IN RESPECT OF THE SUIT PROPERTY AND FURTHER RESTRAINING THEM FROM AUCTIONING/ SELLING/ALIENATING/TRANSFERRING, AND/OR CREATING ANY THIRD PARTY INTEREST AND / OR CREATING ANY CHARGE THEREOF IN RESPECT OF THE SUIT PROPERTY IN ANY MANNER IN FAVOUR OF ANY THIRD PARTY ALONGWITH APPLICATION UNDER ORDER 39 RULE 1 & 2 READ WITH SECTION 151 CPC FOR INTERIM ORDER.
    suit for permanent injunction (in respect of a dispute relating to cancellation of allotment of a property by a builder) to be filed before the court of ld district judge seeking a decree of permanent injunction in favour of the plaintiff and against the defendants their directors / managers / agents and anyone one acting for and on their behalf, thereby restraining the defendants from cancelling the allotment / booking of the plaintiff in respect of the suit property and further restraining them from auctioning/ selling/alienating/transferring, and/or creating any third party interest and / or creating any charge thereof in respect of the suit property in any manner in favour of any third party alongwith application under order 39 rule 1 & 2 read with section 151 cpc for interim order.
    SUIT FOR PERMANENT AND MANDATORY INJUNCTION (IN RESPECT OF ATTEMPT OF A LANDLORD TO FORCIBLY EVICT THE TENANT WITHOUT DUE PROCESS OF LAW) TO BE FILED BEFORE THE COURT OF LD CIVIL JUDGE SEEKING A DECREE FOR PERMANENT AND MANDATORY INJUNCTION RESTRAINING THE DEFENDANTS, THEIR AGENTS SERVANTS AND RELATIVES ETC. FROM INTERFERING IN THE PEACEFUL POSSESSION OF THE PLAINTIFF AND FROM THROWING THE HOUSE HOLD ARTICLES OF THE PLAINTIFF FROM THE PREMISES IN QUESTION AND FROM TAKING FORCIBLE POSSESSION AND FROM DISPOSSESSING THE PLAINTIFF FROM THE PREMISES IN QUESTION WITHOUT IN DUE COURSE OF LAW ALONGWITH APPLICATION UNDER ORDER 39 RULE 1 AND 2 FOR INTERIM ORDERS.
    suit for permanent and mandatory injunction (in respect of attempt of a landlord to forcibly evict the tenant without due process of law) to be filed before the court of ld civil judge seeking a decree for permanent and mandatory injunction restraining the defendants, their agents servants and relatives etc. from interfering in the peaceful possession of the plaintiff and from throwing the house hold articles of the plaintiff from the premises in question and from taking forcible possession and from dispossessing the plaintiff from the premises in question without in due course of law alongwith application under order 39 rule 1 and 2 for interim orders.
    SUIT FOR PERMANENT AND MANDATORY INJUNCTION TO BE FILED (IN RESPECT OF A DISPUTE ARISING BETWEEN TWO PARTIES BOTH OF WHOM ARE CLAIMING OWNERSHIP TO THE SAME PLOT WITH LEGALLY EXECUTED OWNERSHIP DOCUMENTS) BEFORE THE COURT OF LD CIVIL JUDGE SEEKING A DECREE OF PERMANENT INJUNCTION IN FAVOUR OF THE PLAINTIFF AND AGAINST THE DEFENDANT, ITS DIRECTORS, OFFICERS, EMPLOYEES, ASSOCIATES, AGENTS AND EVERYONE CLAIMING UNDER AND FOR AND ON BEHALF OF THEM, THEREBY RESTRAINING THEM FROM SELLING, ALIENATING, TRANSFERRING AND/OR CREATING THIRD PARTY INTEREST IN THE “SUIT PROPERTY” AND/OR RAISING ANY CONSTRUCTION ON THE “SUIT PROPERTY” TILL THE DEFENDANT MAKE CERTAIN DUE PAYMENTS ALONGWITH INTEREST ALONGWITH APPLICATION UNDER ORDER 39 RULE 1 & 2 READ WITH SECTION 151 CPC FOR AD INTERIM INJUNCTION.
    suit for permanent and mandatory injunction to be filed (in respect of a dispute arising between two parties both of whom are claiming ownership to the same plot with legally executed ownership documents) before the court of ld civil judge seeking a decree of permanent injunction in favour of the plaintiff and against the defendant, its directors, officers, employees, associates, agents and everyone claiming under and for and on behalf of them, thereby restraining them from selling, alienating, transferring and/or creating third party interest in the “suit property” and/or raising any construction on the “suit property” till the defendant make certain due payments alongwith interest alongwith application under order 39 rule 1 & 2 read with section 151 cpc for ad interim injunction.
    SUIT FOR PERMANENT AND MANDATORY INJUNCTION (IN RESPECT OF NOTICE FROM ELECTRICITY DEPARTMENT TO ILLEGALLY DISCONNECT THE ELECTRICITY CONNECTION TO THE PREMISES) TO BE FILED BEFORE THE COURT OF LD CIVIL JUDGE SEEKING A DECREE OF PERMANENT INJUNCTION IN FAVOUR OF THE PLAINTIFF AND AGAINST THE DEFENDANT, ITS OFFICERS, ITS AGENTS, ITS EMPLOYEES AND ASSOCIATES WHEREBY THEY MAY KINDLY BE PERMANENTLY RESTRAINED FROM DISCONNECTING THE ELECTRICITY SUPPLY TO THE SUIT PROPERTY ALONGWITH APPLICATION UNDER ORDER 39 RULE 1 & 2 READ WITH SECTION 151 CPC FOR AD INTERIM INJUNCTION.
    suit for permanent and mandatory injunction (in respect of notice from electricity department to illegally disconnect the electricity connection to the premises) to be filed before the court of ld civil judge seeking a decree of permanent injunction in favour of the plaintiff and against the defendant, its officers, its agents, its employees and associates whereby they may kindly be permanently restrained from disconnecting the electricity supply to the suit property alongwith application under order 39 rule 1 & 2 read with section 151 cpc for ad interim injunction.