SHASHI KANT KHOSLA Vs. MAMTA DHAWAN

JUDGEMENT

(1.) AFTER filing the suit the plaintiffs have also filed the application being IA No.6398/2010 under Order 12 Rule 6 for passing the decree in view of the admission made by the defendants in the written statement.

(2.) IN view of the statement made by the parties in order dated 10.11.2009, the matter was referred to Delhi High Court Mediation and Conciliation Centre, however, the settlement could not be arrived at between them.

(3.) IT is the admitted case of the parties that the deceased Om Prakash Khosla at the time of his death left behind both moveable and immovable properties and assets, the details of which are given as under:-