LAWS(DLH)-2020-2-93

VINOD KUMAR SAHNI Vs. UMESH KUMAR SAHNI

Decided On February 13, 2020
VINOD KUMAR SAHNI And ORS Appellant
V/S
UMESH KUMAR SAHNI And ORS Respondents

JUDGEMENT

(1.) Both the suits are for partition of vacant plot of land bearing No.G-1, ad-measuring 663.8 sq. yds., Rajouri Garden, New Delhi.

(2.) The counsel for Gaurav Sahni, counsel for (i) Vinod Kumar Sahni, (ii) Sushil Kumar Sahni, (iii) Vinay Kumar Sahni and (iv) Meera Tandon Sahni and the counsel for Umesh Kumar Sahni, appear.

(3.) None appears for Vidya Bhushan Kapoor, Sonal Arorar Kapoor, Kirti Kapoor and Gaurav Kapoor though they have filed written statement in CS(OS) No.285/2018 supporting Vinod Kumar Sahni, Sushil Kumar Sahni, Vinay Kumar Sahni and Meera Tandon Sahni therein. As far as, CS(OS) No.587/2018 is concerned, it is informed that they have been served but have not appeared and have not been proceeded against ex parte as yet and have not filed any written statement.