REGENT COMPUTRONICS PVT. LTD.

ATTAR SINGH Appellant

V/S

MAHINDER SINGH Respondents

Referred Judgements :-

RAMIAN V. VEERAPPUDIAN [REFERRED TO]
LAKSHMI V. MARUDEVI [REFERRED TO]
BASAWANT MALLAPPA NEJE V. KALLAPPA VIRBHADRAPPA KOTIWALE [REFERRED TO]
UPPALA SUBBAIAH V. CHITRALA NARSIMLOO [REFERRED TO]
WAJIHUNNISSA V. BANKEBEHARI SINGH [REFERRED TO]
T Y R SUBBU CHETTYS FAMILY CHARITIES VS. M RAGNAVA MUDALIAR [REFERRED TO]
SITAL PARSHAD VS. KISHORI LAL [REFERRED TO]
S SHANMUGAM PILLAI AND OFHERS VS. K SHANMUGAM PILLAI [REFERRED TO]
KALE VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
HARIDAS VS. BANSHIDHAR [REFERRED TO]
GOKUL KALWAR VS. CHANDAR SEKHAR [REFERRED TO]
MADHU SUDAN KUNDU VS. CHHALIMADDIN AHAMMAD [REFERRED TO]
TALEB ALI VS. ABDUL AZIZ [REFERRED TO]
KANHAIYA LAL VS. TIRBENI SAHAI [REFERRED TO]
MADHORAO PAIKAJI VS. EKNATHRAO BALAPPA [REFERRED TO]
SUBRAYA M.N. VS. VITTALA M.N. & ORS. [REFERRED TO]
GURMUKH SINGH AND ORS VS. MALIK SHIV RAM AND ORS [REFERRED TO]
THULASIDHARA VS. NARAYANAPPA [REFERRED TO]

JUDGEMENT

(1.) Ami Chand and his wife Barpai Devi had four sons, Mahinder Singh, Hukam Singh, Attar Singh and Chattar Singh. Ami Chand died on 30/4/1988 and Barpai Devi died later; however, her date of death is not forthcoming on the record. With the death of Barpai Devi, their sole surviving legal heirs were Mahinder Singh, Hukam Singh, Attar Singh and Chattar Singh. Hukam Singh had three sons and one daughter, namely, Dev Raj, Hem Raj, Yogesh and Aarti. Hukam Singh apparently went missing, as per the impugned judgment, sometime in 1996.

(2.) Mahinder Singh instituted CS 06/2012 against Hukam Singh, Attar Singh, Chattar Singh and Dev Raj, claiming partition of properties Nos. 169 and 185, Village Haiderpur, Delhi - 110042 ("the suit properties"), which admittedly were initially owned by Ami Chand. The suit was subsequently transferred to this Court and re-numbered as CS (OS) 1170 of 2014, whereafter it was re-transferred back to the Court of the learned Additional District Judge ("the learned ADJ") and re-numbered as CS 578024/2016.

(3.) By judgment dtd. 27/2/2019, the learned ADJ has held the plaintiff Mahinder Singh to be entitled to a decree of partition of the suit properties and, in which he has been found entitled to 1/4th share. A preliminary decree of partition has accordingly been passed by the learned ADJ.

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ATTAR SINGH Vs. MAHINDER SINGH

Referred Judgements :-

JUDGEMENT

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