SAROJ SALKAN Vs. HUMA SINGH

JUDGEMENT

(1.) Leave granted.

(2.) The present Appeal has been filed challenging the impugned judgment and final order dtd. 15/11/2022 passed by the High Court of Delhi in RFA (OS) No. 51/2016, whereby the Division Bench dismissed the appeal and upheld the Decree dtd. 5/5/2016 passed by the learned Single Judge in CS(OS) No. 683/2007 dismissing the partition suit under Order XII Rule 6 of the Code of Civil Procedure, 1908 ('CPC') with liberty to approach the competent Court at Sonepat, Haryana for partition of land situated in Barota.

(3.) The subject suit was filed by the Appellant-plaintiff under Sec. 6 of the Hindu Succession Act, 1956 for partition, injunction and accounts involving five properties held by the Appellant-plaintiff's father - Late Major General Budh Singh against the legal heirs of Anup Singh i.e. brother of Appellant-plaintiff and her sister, Respondent No.6, who is supporting the case of the Appellant-plaintiff.