TRILOCHAN SINGH Vs. DAMANPREET KAUR

JUDGEMENT

(1.) This is an application for condonation of delay of 2,496 days in filing of the present Regular First Appeal under Sec. 96 of the Code of Civil Procedure, 1908. The appeal is directed against a preliminary decree dated 21. 07.2016 and a final decree dtd. 12/1/2017, passed in a partition suit.

(2.) The appellant was a defendant in CS No. 1207/11/2010 (N. 9789/2016), instituted by respondent Nos. 1 and 2 in this appeal. The suit was filed for partition in respect of the suit property [WZ 230, Gali No. 4, Guru Nank Nagar, M.B.S Nagar, New Delhi ' 110018] and for permanent injunction.

(3.) The impugned preliminary decree was passed on 21/7/2016, declaring that the plaintiffs were jointly entitled to 1/4th undivided share in the suit property. The matter culminated in a final decree dtd. 12/1/2017, directing that the suit property be sold in auction and sale proceeds be distributed amongst the parties in terms of the preliminary decree.