PREM NATH CHOPRA Vs. ARUN CHOPRA

JUDGEMENT

(1.) THE Plaintiff, Mr. Prem Nath Chopra, son of late Mr. Chanan Das Chopra, has filed this suit for partition in respect of the immovable property at D -354, Defence Colony, New Delhi ('the suit property') and division of the movable assets of late Mr. Sham Lal Chopra as listed out in Annexure -A and Annexure -B to the plaint. The Defendants in the suit are Mr. Arun Chopra (Defendant No. 1), Mr. Vivek Chopra (Defendant No. 2), Mr. Virendar Katiyal (Defendant No. 3), Mr. Ranjan Katiyal (Defendant No. 4), Mrs. Sudesh Prabhakar (Defendant No. 5), Ms. Sunita Katiyal (Defendant No. 6), Mrs. Rita Sharma (Defendant No. 7), Ms. Ruby Ahuja (Defendant No. 8) and Ms. Rosy Ahuja (Defendant No. 9).

(2.) THE suit property was given on lease by the President of India in favour of Wing Commander Maharaj Kishan Chopra ('Mr. M.K. Chopra'), the brother of the Plaintiff. Mr. M. K. Chopra died on 30th January 1984 leaving behind his wife, Mrs. Har Kaur Chopra. They had no children. Mrs. Har Kaur Chopra died on 7th June 1988.

(3.) THE pedigree table of the parties as set out in the plaint is as under: <IMG>JUDGEMENT_47_ILRDLH24_2014.jpg</IMG> <IMG>JUDGEMENT_47_ILRDLH24_20141.jpg</IMG>