SURUCHI BHASIN Vs. RAJIV BAJAJ

JUDGEMENT

(1.) The present suit for Partition was settled inter-se the parties vide Settlement Agreement dtd. 30/11/2022. However, the defendant is now opposing a Decree in terms of the Settlement on the ground that the terms in respect of one property which has gone to the share of the plaintiff under the Settlement, is onerous for the defendant.

(2.) Submissions heard and record perused.

(3.) The suit for Preliminary Decree for Partition of suit properties was filed on behalf of the plaintiffs. The plaintiffs (daughters) and defendants (sons) were the children of Late Shri Madhusudhan Bajaj and Late Smt. Mamta Bajaj. It was asserted that at the time of demise of Late Shri Madhusudhan Bajaj, he was the owner of following assets :