PURSHOTTAM DASS KHATTAR SINCE (DECEASED) Vs. RUKMANI RANI

JUDGEMENT

(1.) Hari Chand and Kamla had six children; three daughters and three sons. The daughters were Rukmani Rani, Satwant Kaur and Krishna Gulati. The sons were Ganesh Dass Khattar, Daya Nand Khattar and Purshottam Dass Khattar. Satwant Kaur, Krishna Gulati and Purshottam Dass Khattar died on 21/9/2013, in December 2015 and 11/10/2016 respectively. They, therefore, had already expired by the time CS Civ DJ 818/2017 (Rukmani Rani v. Ganesh Dass Khattar and Ors.) came to be instituted by Rukmani Rani as the plaintiff against:

(2.) Given the number of dramatis personae involved, this judgement uses their original designations in Suit No. Civ DJ 818/2017 to refer to them.

(3.) Respondent 1 Rukmani Rani, as the plaintiff in CS Civ DJ 818/2017, sought partition of a property situated at 17/6A-1, Tilak Nagar, New Delhi-110018 (the suit property), admeasuring 100 sq. yds. According to the plaint, instituted by the plaintiff (Respondent 1 herein), the suit property was owned by Hari Chand, who died intestate on 17/3/1967. Kamla, the wife of Hari Chand, also expired intestate on 11/5/1983.