REGENT COMPUTRONICS PVT. LTD.

Dhruv Mehta Appellant

V/S

Aroon Mehta Respondents

Referred Judgements :-

RAJINDER KUMAR V. KULDEEP SINGH [REFERRED TO]
TOPANMAL CHHOTAMAL V. KUNDOMAL GANGARAM [REFERRED TO]
HUNGERFORD INVESTMENT TRUST LIMITED IN VOLUNTARY LIQUIDATION VS. HARIDAS MUNDHRA [REFERRED TO]
GURPREFT SINGH VS. CHATUR BHUJ GOEL [REFERRED TO]
BYRAM PESTONJI GARIWALA VS. UNION BANK OF INDIA [REFERRED TO]
RAMA NARANG VS. RAMESH NARANG [REFERRED TO]
SHUB KARAN BHBNA ALIAS SHUB KARAN PRASAD BUBNA VS. SITA SARAN BUBNA [REFERRED TO]
MOHAMMAD MUSTAQEEM VS. AFTAB AHMAD [REFERRED TO]
MANJU LATA SHARMA VS. VINAY KUMAR DUBEY [REFERRED TO]
RAHUL S. SHAH VS. JINENDRA KUMAR GANDHI [REFERRED TO]
AJANTA LLP VS. CASIO KEISANKI KABUSHIKI KAISHA D/B/A CASIO COMPUTER CO. LTD [REFERRED TO]

JUDGEMENT

(1.) Radhey Mohan Mehta and Usha Rani Mehta had three children, namely Aroon Mehta (Respondent 1), Karan Mehta and Kiran Kalra (Respondent 2). Dhruv Mehta (the petitioner) was the son of Karan Mehta and his wife Benu Mehta. The family tree, therefore, looks like this:

(2.) The petitioner Dhruv Mehta and his mother Benu Mehta instituted CS DJ 2143/2006 (later renumbered CS DJ 113/2016) against Usha Rani Mehta, Respondent 1 Aroon Mehta and Respondent 2 Kiran Kalra. The suit sought partition of property bearing A-377, Defence Colony, New Delhi ("the suit property"). The suit property consisted of ground floor, first floor and second floor.

(3.) Cross objections were filed in the said suit by Kiran Kalra, which were registered as CS DJ 9758/2016.

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DHRUV MEHTA Vs. AROON MEHTA

Referred Judgements :-

JUDGEMENT

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