SUNITA Vs. RANBIR SINGH

JUDGEMENT

(1.) The plaintiff has instituted the present suit for partition of, (i) industrial plot bearing Khasra No.143/217 (0-06); (ii) residential plot bearing Khasra No.142/274 (2-02); (iii) agricultural land bearing Khasras No.88/22 (4-16), 92/2 (3-06); and, (iv) residential built up house in old abadi area bearing municipal No.317, measuring 300 sq. yds., all situated in the revenue estate of Village-Kanjhawala, Delhi, pleading:-

(2.) The applicants/defendants no.1, 3 (a) & 3 (b) seek rejection of the plaint on the grounds:-

(3.) The plaintiff has filed a reply to the application and to which a rejoinder has been filed by the applicants/defendants no.1, 3(a) & 3 (b).