PRAGUN BUILDTECH P LTD Vs. SARLA AGGARWAL

JUDGEMENT

(1.) The plaintiff has filed the present suit for partition and possession against nine defendants.

(2.) The defendants claim that defendant Nos.1 to 4 were the members/co-parceners of the HUF, Gajanand & Sons with Late Shri Gajanand being karta while defendant Nos.5 to 9 were the members/co-parceners of the HUF, Aggarwal & Sons with Arjun Prakash Aggarwal being the karta.

(3.) On 30.01.1967, a registered deed was prepared between the respective Kartas of both the families and a property being No.2, East Park Road, Karol Bagh, New Delhi-110005 admeasuring 2400 sq. yards (hereinafter referred to as the suit property) was jointly purchased through Mrs. Rosy Gloria, the erstwhile owner of the said property. The said property was held by both the HUF's in equal proportions to the extent of 1200 sq yards each. The two HUF's were entitled to deal with their respective undivided shares.