SATYA GUPTA Vs. GUNEET SINGH

JUDGEMENT

(1.) THE plaintiff has filed this suit for partition of property No.14/10, Ground Floor, Rear Portion, Shakti Nagar, Delhi as shown in the Site Plan filed with the plaint. The said Site Plan upon being admitted by the defendant during admission/denial of documents, has been given Ex.P -1.

(2.) VIDE judgment dated 7th November, 2012, a preliminary decree for partition, declaring the plaintiff and the defendant to be having half undivided share each in the said property was passed, noticing the undisputed facts as under:

(3.) IN the judgment dated 7th November, 2012 passing the preliminary decree of partition, attention of the counsels was invited to Kumar Jagdish Chandra Sinha Vs. Mrs. Eileen K. Patricia D'Rozarie (1995) 1 SCC 164 and Rani Devi (Smt) Vs. Bhole Nath (1992) 1 SCC 61 and Surayya Begum Vs. Mohd. Usman (1991) 3 SCC 114 on the aspect of rights of married daughters of the tenant and to the judgments in Pramod Kumar Jaiswal Vs. Bibi Husn Bano (2005) 5 SCC 492 and Imambi Vs. Azeeza Bee on the aspect of effect of purchase by a tenant of a share in the tenancy premises and the matter was adjourned for hearing on the said aspect.