RAMJI DASS NARANG Vs. JAGDISH CHANDER NARANG

JUDGEMENT

(1.) THE appeal impugns the preliminary decree, dated 14.09.2004 of the Court of the Additional District Judge, Delhi in suit No.22/2003 filed by the deceased respondent against the deceased appellant, of partition of property No.B-5/3, Lal Quarter, Krishna Nagar, Delhi and declaring the deceased respondent / plaintiff and the deceased appellant /defendant to be having one half equal share each therein.

(2.) NOTICE of the appeal was issued. During the pendency of the appeal, the appellant/defendant as well as the respondent / plaintiff died and their legal heirs were substituted. The appeal was on 20.03.2006 admitted for hearing. The appeal was on 05.03.2013 dismissed in default of appearance of the appellant but was on subsequent application, vide order dated 16.07.2013 restored to its original position. The counsels have been heard.

(3.) CONSIDERING the nature of the controversy, need is not felt to give the details of the pleadings and the issues framed and / or the findings returned thereon.