REGENT COMPUTRONICS PVT. LTD.

Geeta Tandon Appellant

V/S

Dr. Sunil Gomber Respondents

Referred Judgements :-

JAGDISH PERSHAD AND ORS VS JYOTI PERSHAD AND ORS [REFERRED TO]
GNANMUTHUUPADESI VS. VANA KOIPILLAI NADAN [REFERRED TO]
RAZIA BEGUM VS. SAHEBZADI ANWAR BEGUM ANDORS. [REFERRED TO]
RAM KISHORE LAL AND ANR. VS. KAMAL NARAYAN [REFERRED TO]
NAGABHUSHANAMMAL DEAD VS C. CHANDIKESWARALINGAM [REFERRED TO]
ASA RAM VS. JAGAN NATH AND OTHERS [REFERRED TO]
NISHEET BHALLA VS. MALIND RAJ BHALLA [REFERRED TO]
ISHWARDEO NARAIN SING VS. KAMTH DEVI [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
N KASTURI VS. D PONNAMMAL [REFERRED TO]
RANI PURNIMA DEBI VS. KUMAR KHAGENDRA NARAYAN DEB [REFERRED TO]
SURENDRA PAL VS. SARASWATI ARORA [REFERRED TO]
JASWANT KAUR VS. AMRIT KAUR [REFERRED TO]
KERALA STATE ELECTRICITY BOARD TRIVANDRUM VS. T P KUNHALIUMMA [REFERRED TO]
CHIRANJILAL SHRILAL GOENKA VS. JASJIT SINGH [REFERRED TO]
RABINDRA NATH MUKHERJEE VS. PANCHANAN BANERJEE [REFERRED TO]
VIDYA DEVI ALIAS VIDYA VATI VS. PREM PRAKASH [REFERRED TO]
JANKI NARAYAN BHOIR VS. NARAYAN NANDEO KADAM [REFERRED TO]
KUNVARJEET SINGH KHANDPUR VS. KIRANDEEP KAUR [REFERRED TO]
PAMELA MANMOHAN SINGH VS. STATE [REFERRED TO]
AMAR DEEP SINGH VS. STATE [REFERRED TO]
PRATAP SINGH VS. STATE [REFERRED TO]
K S ABRAHAM VS. CHANDY ROSAMMA [REFERRED TO]
DHARMAN VS. MARIMUTHU [REFERRED TO]
RAMANAND THAKUR VS. PARMANAND THAKUR [REFERRED TO]
MRS. LYNETTE FERNANDES VS. MRS. GERTIE MATHIAS [REFERRED TO]
SAMEER KAPOOR AND ANOTHER VS. THE STATE THROUGH SUB-DIVISION MAGISTRATE SOUTH, NEW DELHI AND OTHERS [REFERRED TO]
SHAMITA SINGHA VS. RASHMI AHLUWALIA [REFERRED TO]

JUDGEMENT

(1.) Plaintiff has sought partition in respect of the property bearing no. F-3, Vijay Nagar, near Delhi University, Delhi 110009 consisting of two and half Floors on a plot of land measuring 200 sq. yards (hereinafter referred to as "the suit property"), from defendant no. 1 and 2, her brothers.

(2.) The plaintiffs grandfather late Shri Jai Gopal Gomber, on partition came to India in the year 1947/1948 and purchased the suit property vide the Purchase Agreement dtd. 2/4/1959 and became the absolute, legal and registered owner of the suit property. A Conveyance Deed was executed in his favour on 31/7/1969.Shri Jai Gopal Gomber along with his two sons namely, Shri Inderjit Gomber and Shri. Surender Pal Gomber resided in the suit property, while his third son, Shri. Hari kishen Gomber lived separately and had no interest in the suit property. Shri. Inderjit Gomber died intestate in March, 1979. A family settlement was arrived at between the legal heirs of Late Shri. Inder Jit Gomber and Shri. Surender Pal Gomber, the uncle of the plaintiff in 1982-1983. As per the terms and conditions of the Settlement, Shri. Surinder Pal Gomber was paid a sum of Rs.75,000.00 out of the funds of late Inderjit Gomber.

(3.) Sh. Inderjit Singh died and was survived by his wife, Smt. Usha Gomber, daughter Smt. Geeta Tandon/plaintiff and two sons namely Shri. Sunil Gomber/defendant no.1 and Shri. Anil Gomber/defendant no. 2. On the demise of Shri. Inderjit Gomber, the four legal heirs became the coowners of the suit property with undivided equal share of 25% each in the suit property. The original documents of Title i.e. Conveyance Deed and the relinquishment Deed were kept in the custody of the defendant no.1, being the eldest male member of the family. Smt. Usha Gomber died on 18/6/2012 and her share was divided equally amongst the plaintiff and the two defendants, who became entitled to 1/3rd share each in the undivided property.

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GEETA TANDON Vs. DR. SUNIL GOMBER

Referred Judgements :-

JUDGEMENT

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