REGENT COMPUTRONICS PVT. LTD.

Satish Kumar Chojar Appellant

V/S

Subhashni Chopra Respondents

Referred Judgements :-

DURGAPRASHAD VS. DEBI GHARAN [REFERRED TO]
PRITHI CHAND VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
Y NARASIMHA RAO VS. Y VENKATALAKSHMI [REFERRED TO]
MAULESHWAR MINI VS. JAGDISH PRASAD [REFERRED TO]
SADARAM SURYANARAYANA VS. KALLA SURYA KANTHAM [REFERRED TO]
MAHESH KUMAR (DEAD) BY L RS VS. VINOD KUMAR [REFERRED TO]
DEVI CHARAN VS. DURGA PERSHAD [REFERRED TO]
RAM LAL VS. HARI KISHAN [REFERRED TO]
KEWAL KRISHAN MAYOR VS. KAILASH CHAND MAYOR [REFERRED TO]
BRUNDABAN CHANDRA VS. ANANTA NARAYAN SINGH DEO [REFERRED TO]
SITA RAM VS. R D GUPTA [REFERRED TO]

JUDGEMENT

(1.) The plaintiff has instituted this suit, for partition of property bearing No.29/19, East Patel Nagar, New Delhi ("suit property"), and for permanent and mandatory injunctions with respect to the property, pleading:-

(2.) The defendants No.1&3 have contested the suit, by disputing the existence of any Will and further claiming an oral family settlement between the heirs of Sh. Shanti Sarup Chojar in December 1998, pleading:-

(3.) The defendant No.2 has also a filed a written statement and has though not disputed the Will but claimed that she cannot be compelled to apply for mutation or get the property converted into freehold; it is pleaded that the suit property being leasehold, cannot be partitioned since the same would be in conflict with the Government Policy and the terms and conditions of the lease deed.

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SATISH KUMAR CHOJAR Vs. SUBHASHNI CHOPRA

Referred Judgements :-

JUDGEMENT

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