RISHU GUPTA Vs. RACHNA GUPTA

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) This is a dispute between the family members. The suit seeks partition of the property bearing No.577-78, Katra Asharfi, Chandni Chowk, Delhi, built up on a land measuring 32 Sq. Yards, comprising of ground floor, mezzanine floor, first floor, second floor and terrace floor (hereinafter referred as the 'suit property').

(3.) The Defendant in the present case is the paternal aunt (chachi ji) of the Plaintiff. Defendant being the wife of Mr. Ravindra Nath Gupta who is the real brother of the father of the Plaintiff namely Mr. Raghvendra Nath Gupta. It is not in dispute that the Plaintiff and the Defendant are the joint owners of the property i.e. 50% share each in the above mentioned suit property.