MASTER DIPESH ANAND MEHTANI Vs. AJAY ANAND

JUDGEMENT

(1.) A suit for partition, possession and injunction, has been filed claiming the following reliefs:-

(2.) Defendant No. 1 is the father of the plaintiff. Defendant No. 2 is the mother of defendant No. 1 and grand mother of the plaintiff.

(3.) This property had been allotted to the father-in-law of defendant No. 2 (i.e., grand father of defendant No. 1), in lieu of his property in Pakistan, which is also stated to have been self-acquired.