SURENDER RODE Vs. MADAN MOHAN RODE

JUDGEMENT

(1.) The appeal impugns the judgment and decree dated 15th November, 2006 of the Court of the Addl. District Judge, Karkardooma Courts, Delhi of dismissal of Suit No.63/06/98 filed by the appellant. The said suit was filed by the appellant/plaintiff against his two brothers and two sisters,

(2.) The respondents/defendants no.1&2 filed a written statement contesting the suit on the grounds:-

(3.) The respondents/defendants no.3&4 filed a separate written statement denying that the father Shri Labh Chand Rode had died intestate and further denying that the appellant/plaintiff was in possession of any part of the Rajinder Nagar property and denying that the appellant/plaintiff had any share in the Rajinder Nagar property.