POONAM CHAND GOEL Vs. HANUMAN DASS GOEL

JUDGEMENT

(1.) THE plaintiff No.1 has filed the present suit for partition, claiming 1/5th share in the suit property bearing no.17 -A, New Colony, Model Basti, New Delhi -110 005, ad measuring 200 sq. yrds. Parties to the suit are brothers. During the pendency of the suit, defendants no.3 and 4 were transposed as plaintiffs.

(2.) AS per the plaint, a plot of land was purchased by all the parties to the suit on 19.1.1968 from one Sh.Kashi Nath Khemka and registered the same on 31.1.1968. Since the property was purchased by all the parties, thus they are entitled to 20% share each in the property.

(3.) ON the pleadings of the parties the following issues were framed: