GULJEET SINGH Vs. BALJEET KAUR

JUDGEMENT

(1.) . This is a suit for partition with the following prayers :-

(2.) Some of the defendants were served with the Summons by past. For remaining defendants service was effected by publication. Sufficient opportunity was granted to the defendants to file their written statement which they failed to avail of. Finally they were proceeded ex parte and on 2.8.2001 affidavit by way of ex parte evidence was directed to be filed which has been duly brought on record.

(3.) On the basis of the unrebutted evidence it stands established that property bearing No.17/6, West Patel Nagar, New Delhi measuring 200 sq.yds. was the self-acquired property of Sardar Ram Singh, who died on 8.5.1975 leaving behind wife, three sons and four daughters (total eight) as under :- <FRM>JUDGEMENT_188_ILRDLH11_2003Html1.htm</FRM>