ANIL GOEL Vs. GHANSHYAM GOEL

JUDGEMENT

(1.) THIS is a regular first appeal from the order of the learned Single Judge in CS(OS) No. 2946/2011, whereby a decree for partition under Order XV, Code of Civil Procedure, was passed declaring the plaintiff and the four defendants as having a 1/5th share in the suit property, i.e. No. C -10/11 -A, Krishna Nagar, Delhi.

(2.) THE plaintiff, Ghanshyam Goel, and the four defendants - Anil Goel, Virendra Goel, Sunil Goel and Madhuri Mittal are siblings, and the four sons and daughter of the late Asa Ram Goel (hereafter "the father"). The five individuals in question are the only legal heirs of Asa Ram Goel; a fact that no party disputes.

(3.) ALL five siblings were entitled to an equal share of the property left behind by the father. The learned Single Judge accepted Ghanshyam Goel's claim. Anil Goel, the present appellant, in his written submission had preferred several objections: