SUGANDHA SETHI Vs. SUDHIR PURI

JUDGEMENT

(1.) SMT. Sugandha Sethi, wife of Mr Rakesh Sethi, filed the suit bearing No. C.S(OS) 136/2009 for partition against her two real brothers, namely, Sudhir Puri and Samir Puri.

(2.) THE plaintiff and defendants are children of late Sh. Bipan Chand Puri and his wife Smt. Nirmal Puri. Sh. Ratan Chand Puri (father of Sh. Bipan Chand Puri) was granted a lease of 99 years regarding plot of 200 sq. yards in Block-I No.35, Jangpura Extn., New Delhi, which was registered on 08.05.1958.

(3.) THEREFORE, the suit for partition was filed before this Court along with an interim application. The same was listed before Court first time on 20.01.2009. The Court directed the parties to maintain status qua possession, title and construction of the suit property.