RAVI NARAYAN AGARWAL Vs. SUSHIL KUMAR AGARWAL

JUDGEMENT

(1.) Cm APPL. 28498/2020, 28499/2020, 28500/2020, 28502/2020

(2.) The paragraph no.14 of the plaint specifying the shares of the various parties is also reproduced hereinbelow:-

(3.) Mr. Navniti Pd. Singh, learned senior counsel for the appellant submitted that the main issue in the present case was whether the Suit Property is a Hindu Undivided Family (hereinafter referred to as "HUF") or coparcenary property. According to him, the answer to this issue determines which parties are entitled to what share in the Suit Property.