MUNISHWAR KUMAR Vs. RAKESH KUMAR AND ORS.

JUDGEMENT

(1.) PLAINTIFF has filed the present suit for partition with respect to the property No. 24/104, West Patel Nagar, New Delhi, and for permanent injunction.

(2.) AS per the plaint, parties are close relations being real brothers and sisters. The parents of the parties died intestate. The father of the parties, during his life time, out of his own earnings and funds acquired the suit property bearing No. 24/2014, West Patel Nagar, New Delhi, by way of registered Lease Deed executed by Land and Development Office in his favour. The father thereafter raised construction over the said property from his own funds and had been residing in the property. The suit property was thereafter converted from lease hold to free hold by the father of the parties vide Conveyance Deed dated 31.7.1997. The father died intestate leaving the parties as his only Class -I legal heirs.

(3.) LEARNED counsel for the parties submit that the parties are unable to decide the mode of partition. Since the property is only 100 sq. yards, the same cannot be divided by metes and bounds. Accordingly, as prayed, a final decree is passed defining the share of all the parties as 1/5th share, each. Parties will endeavour to sell the suit property within three months and in case they are unable to do so, the parties would have a right to execute the decree.