KAVITA Vs. SAMUNDER SINGH

JUDGEMENT

(1.) The appeal impugns the judgment and decree dated 31st August, 2010 of the Addl. District Judge, Central-14, Delhi of dismissal of suit No.483/2009 filed by the appellants for partition of residential property situated in Village Malikpur, Post Office Ujwa, Tehsil Najafgarh, Delhi and agricultural land measuring 16 kila vide Khata Khatoni No.35/33, village Malikpur Zere, Tehsil Najafgarh, Delhi.

(2.) Notice of the appeal was issued and the appeal admitted for hearing. The counsel for the respondents gave a statement as recorded in the order dated 25th November, 2011, not to sell or alienate the suit property without permission of this Court. Though the parties were referred to mediation but the same remained unsuccessful. On application of the appellants/plaintiffs, the hearing of the appeal was expedited. The counsels have been heard.

(3.) The appellant no.1 instituted the suit from which this appeal arises on behalf of herself and her minor daughter appellant no.2 pleading:-