PRATIMA KESHWANI Vs. SHANTA L KESHWANI

JUDGEMENT

(1.) WE have heard learned senior counsel who appears for the appellants. File of CS(OS) No.804/2009 which has been decreed by the learned Single Judge vide impugned judgment dated February 21, 2004 has been perused.

(2.) THE respondent, Ms.Shanta L.Keshwani was blessed with two sons named Sanjay and Ravi. The appellants are the wife and children of Ravi.

(3.) THE suit was decreed on April 6, 2005. The share of the mother and her two sons was declared to be 1/3rd each. The property was directed to be sold and the sale proceeds to be divided equally amongst the mother and her two sons. On March 13, 2006, the property was sold for a consideration of Rs.6,75,00,000/ - (Rupees Six Crores and Seventy Five lakhs only). Thus, the respondent got Rs.2,25,00,000/ - (Rupees Two Crores and Twenty Five Lakhs Only). Likewise, Sanjay and Keshwani also got also got similar sum.