RAJAT KHANNA Vs. R P KHANNA

JUDGEMENT

(1.) The plaintiff No.1 seeks partition of property No.B-6/7, Vasant Vihar, New Delhi from his father defendant No.1 and has impleaded his father's siblings / their heirs as defendants No.2 to 13.

(2.) It is the case of the plaintiff No.1 in the plaint:

(3.) The defendant No.1 in his written statement has pleaded: