SHIKHA SHARMA Vs. DALJIT SINGH

JUDGEMENT

(1.) Present appeal assails judgment and decree dated 31 st August, 2007 passed by the learned Single Judge in a suit for partition, rendition of accounts and permanent perpetual injunction.

(2.) The facts as are necessary for the determination of the present appeal are as adumbrated below:-

(3.) Whereas appellants claimed that Prem Singh Bedi died intestate and hence all his children were entitled to an equal share in all the properties left behind by him, and staked a claim for partition of various properties, including Shop No.30, Central Market, Lajpat Nagar-II, New Delhi, the respondents asserted a right under a Will dated July 27, 1982 and disputed the extent of properties left behind by their father. In rejoinder, the appellants took a stand that the Will propounded was not the last legal and valid testament executed by their father, alternatively pleading, that if the Will was executed, it would operate only with respect to the personal share of their father in the joint family properties.