HARI PRAKASH SHARMA Vs. LADO DEVI

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India has been filed on behalf of petitioners seeking quashing of orders dated 7th August, 4th September, and 8th September, 2010, passed by Additional District Judge, Delhi.

(2.) Brief facts as emerges from record are that in year 1997, a suit for partition of property bearing no. 240, Hari Nagar, Ashram, Delhi was filed by respondents no. 1 to 3 against petitioner no. 1 and respondents no. 4 to 11.

(3.) Petitioner no. 1 (since deceased) was proceeded ex-parte in the suit. A preliminary decree was passed by Additional District Judge, Delhi on 15th January 1998 and a Local Commissioner was appointed to visit the spot and partition the suit property.