KANTA RANI Vs. SUSHMA ARORA

JUDGEMENT

(1.) TRIAL Court record has been received. I have heard the learned counsel for the appellants and perused the trial Court record.

(2.) THE challenge by means of this Regular First Appeal under Section 96 of the Code of Civil Procedure, 1908 (CPC) is to the impugned judgment and decree dated 6.10.2010 whereby the suit of the plaintiff/respondent No.1 was decreed by passing a preliminary decree of partition with respect to the share of the plaintiff in the suit properties being D-36, Moti Nagar, New Delhi and 18/6, Moti Nagar, New Delhi.

(3.) AFTER pleadings were complete, the trial Court, framed the following issues:-