NARINDER NATH SETH Vs. LATA

JUDGEMENT

(1.) The above-mentioned suit is filed by the plaintiffs for partition of the properties left by late Shri Lachmi Narain Seth, who died intestate on 24.02.1967.

(2.) The facts averred in the suit are that the predecessor-in-interest of the plaintiffs and the defendants, late Shri Lachmi Narain Seth was the owner of property bearing No. 33/5, East Punjabi Bagh, New Delhi-110006 and he was also the owner of Shop No.48, Khursheed Market, Sadar Bazar, Delhi. He died leaving behind him three sons and one daughter, namely, Shri Kedar Nath Seth who died on 23.05.1989, Shri Manmohan Seth who died on 21 st June, 1990, Shri Krishan Lal Seth and Mrs. Kamla Chopra also died during the pendency of the present proceedings.

(3.) Shri Kedar Nath Seth died intestate and left behind him the plaintiffs as his legal representatives, being his widow, two sons and one daughter.