SANGEETA BHAMBANI Vs. JATINDER SARDANA

JUDGEMENT

(1.) THE plaintiff has instituted this suit for partition of property constructed on plot No.94, Block -51, Panchsheel Co -operative Housing Society, Panchsheel Park, New Delhi, pleading: -

(2.) THE defendant no.1 has contested the suit by filing the written statement, on the grounds: -

(3.) THE defendants no.2&3 have adopted the written statement of the defendant no.1 and the right of the defendant no.4 to file the written statement stands closed.