Surinder Singh vs Harcharan Singh
- Court
- Delhi High Court
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
st
% Date of Decision: 01 September, 2026
# CNR No. DLHC011714232018
+ CONT.CAS(C) 536/2018, CM APPL. 28946/2018 & CM APPL.
36009/2023
SURINDER SINGH .....Petitioner
Through: Mr. Arjun Harkauli, Mr. Fahad Khan,
Ms. Shubdha Jain and Mr. Nawab
& Mr. Abeer Shandilya, Advocates
versus
HARCHARAN SINGH .....Respondent
Through: Mr. Siddhant Nath, Mr. Bhavishya
Makhija, Mr. Amaan Khan and Mr.
Pushkit Singroha, Advs.
(M) 9910870397
Email: [email protected]
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
MINI PUSHKARNA, J. (ORAL):
1. The present petition has been filed alleging wilful disobedience of the
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order dated 10 November, 2017, passed by this Court in W.P.(C)
2676/2017, titled as Chand Kaur Versus Govt. of NCT of Delhi & Ors ,
wherein, directions were issued in the following manner:
“
Signature Not Verified
Digitally Signed
By:HARIOM SHARMA
Signing Date:06.09.2026
16:13:36
Page 1 of 7
”
2. The main dispute on account of which the present petition has been
filed is the allegation on behalf of the petitioner that the respondent has not
contributed in the bills pertaining to the medical expenses for treatment of
the parties’ mother.
3. There are various bills, which have been placed on record by the
petitioner, with regard to the purchase of medicines for treatment, and for
engagement of home care for taking care of the mother of the parties.
4. This Court notes that the respondent disputes the said bills.
5. Accordingly, this Court cannot go into disputed questions of fact.
6. It is pertinent to note that the bill issued by Sir Ganga Ram Hospital
Signature Not Verified
Digitally Signed
By:HARIOM SHARMA
Signing Date:06.09.2026
16:13:36
Page 2 of 7
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showing admission date 19 June, 2018, and discharge date 16 July, 2018,
has not been disputed by the respondent.
7. The said bill issued by Sir Ganga Ram Hospital is reproduced as
under:
“
Signature Not Verified
Digitally Signed
By:HARIOM SHARMA
Signing Date:06.09.2026
16:13:36
Page 3 of 7
Signature Not Verified
Digitally Signed
By:HARIOM SHARMA
Signing Date:06.09.2026
16:13:36
Page 4 of 7
”
8. Learned counsel appearing for the respondent has drawn the attention
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of this Court to the receipt dated 15 July, 2018, to submit that the
respondent paid a sum of Rs. 50,000/- to the Sir Ganga Ram Hospital
directly towards the treatment of the mother.
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9. In terms of the order dated 10 November, 2017, both the parties,
who are brothers, had to share the expenses towards the medical bill in equal
proportion.
Signature Not Verified
Digitally Signed
By:HARIOM SHARMA
Signing Date:06.09.2026
16:13:36
Page 5 of 7
nd
10. This Court notes that vide order dated 02 May, 2025, it had been
recorded as follows:
“xxx xxx xxx
xxx xxx xxx”
11. This Court is informed that the aforesaid amount of Rs. 2,36,554/-
already stands deposited by the respondent with the Registry of this Court.
12. Accordingly, the Registry of this Court is directed to release the said
amount along with accrued interest in favour of the petitioner or his
authorized representative.
13. The petitioner or his authorized representative shall approach the
Registry in this regard.
14. As regards the other amounts which the petitioner has claimed, as the
said amounts have been disputed by the learned counsel appearing for the
respondent, liberty is granted to the petitioner to seek remedies in
accordance with law.
15. Needless to state, this Court has not expressed any opinion on the
merits of the claims as raised by the petitioner, which are disputed by the
respondent.
Signature Not Verified
Digitally Signed
By:HARIOM SHARMA
Signing Date:06.09.2026
16:13:36
Page 6 of 7
16. With the aforesaid directions, the present petition, along with the
pending applications, is disposed of.
MINI PUSHKARNA, J
SEPTEMBER 1, 2026/KR
Signature Not Verified
Digitally Signed
By:HARIOM SHARMA
Signing Date:06.09.2026
16:13:36
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