VIJAY KUMAR BANSAL Vs. BHIMSEN BANSAL

JUDGEMENT

(1.) The plaintiff has sought decree of suit based on admissions under Order XII Rule 6 read with Sec. 151 of the CPC in the suit for Declaration, Partition, Possession and Permanent Injunction filed by him.

(2.) On the other hand, the defendants have sought rejection of the suit of the plaintiff application under Order VII Rule 11 of the Code of Civil Procedure, 1908, (hereinafter referred to as 'CPC').

(3.) The plaintiff has sought the partition in respect of following nine properties claiming to have been purchased from the joint works/business of the parties. The nine properties mentioned are as under: