RAGHUNATH ROY Vs. ISHWARI DEVI

JUDGEMENT

(1.) BOTH these suits together with Counter Claim No. 91/2012 in CS(OS) No. 1265/2011 are listed for framing of issues. The counsel for the plaintiff in both the suit, the counsel for the defendant no. 1 to 3, the counsel for the defendants no. 4 & 5 and the counsel for the defendants no. 10 to 12, in both the suits have been heard. The counsels inform that the defendants no. 6 to 9 and the defendants no. 13 to 22 are also represented in these suits through counsels, though their counsels are not present today.

(2.) CS (OS) No. 1265/2011 has been filed for partition of property No. 4/21, Kalkaji Extension, New Delhi.

(3.) THE parties to the suits are the legal heirs of one Shri Guranditta Ram and Smt. Jeevan Bai. Both, Shri Guranditta Ram and his wife Smt. Jeevan Bai are admitted by all parties to have died intestate and neither party has set -up any Will of either of them.