KAMLESH AGGARWAL Vs. VEENA RANI AGGARWAL

JUDGEMENT

(1.) THIS is an application filed by defendant No.4 under Order 7 Rule 11 CPC for rejection of the plaint on the ground of not having paid adequate court fees.

(2.) PLAINTIFF No.1 is the mother of plaintiffs No.2 and 3. The plaintiffs are the legal representatives of late Sh.Vijay Kumar Aggarwal. The dispute pertains to the estate pertaining to late Sh.Vijay Kumar Aggarwal. It is urged that the mother of late Sh.Vijay Kumar Aggarwal vide Will dated 17.11.1969 of her father, inherited 55% share in the property bearing No.C - 40, South Extension, Part -I, New Delhi. On the death of the mother on 04.10.2002, her estate intestate devolved upon the legal heirs being late Sh.Vijay Kumar Aggarwal, the deceased husband of plaintiff No.1 and father of plaintiffs No.2 and 3 and the defendants in equal proportion.

(3.) THE rights are also claimed in a farm house and other properties which are mentioned in Schedule A of the plaint.