MADHU SHARMA Vs. SURESH KAUSHIK

JUDGEMENT

(1.) By way of present application, the applicant/defendant No. 1(b) seeks rejection of the Plaint.

(2.) It is submitted in the application that the plaintiffs have filed the Suit for Partition and Rendition of Accounts claiming 1/6th share in the suit properties which were owned by Late Shri Jeet Ram Sharma, father-in-law of plaintiff No. 1 and grandfather of plaintiff Nos. 2 and 3, who died on 3/3/2009.

(3.) It is asserted that initially the Suit was filed in respect of following properties, namely: -