VIMLA MONGA Vs. RAMLUBHAI

JUDGEMENT

(1.) By this judgment aforementioned suit as well as testamentary petition are disposed of together since the disputes involved therein are between the members of same family, inasmuch as, property involved therein is same, that is, House No. A-315, Defence Colony, New Delhi 110003.

(2.) Plaintiff is daughter-in-law of defendant no.1. Defendant no.1 is wife of Late Shri Ajodhia Nath Monga. She died during the pendency of suit on 8th April, 1983. Defendant no.2 is brother-in-law (husband's brother) of plaintiff.

(3.) The pedigree table of the family, as emerges from the record, is as under:-