BHUSHAN KUMAR GUPTA Vs. RAJINDER KUMAR GUPTA

JUDGEMENT

(1.) The present application purporting to be under Order XII Rule 6 of the Code of Civil Procedure, 1908 [Code] seeks the drawl of a preliminary decree of partition in respect of property no.14/1 Shakti Nagar, Delhi - 110007 [suit property].

(2.) For the purposes of considering the prayer for a judgment on admission being entered, the Court deems it apposite to notice the following facts.

(3.) The suit property, undisputedly, was purchased by the late Sh. Hem Chander Gupta on 12 September1976. Sh. Hem Chander Gupta is stated to have died intestate on 31/12/1999 leaving behind his wife and five sons whose details appear below:-