NITASHA KOHLI Vs. ISH KUMAR ANAND

JUDGEMENT

(1.) By way of present application, the plaintiff seeks amendment of the Plaint.

(2.) It is submitted in the application that the plaintiff has filed the present Suit for Partition and Permanent Injunction in respect of Property bearing No. 16/17-B,Majlis Park, New Azadpur Subzi Mandi, Delhi-110033 (hereinafter referred to as the "suit property"). The suit property was owned by Shri Madan Mohan Anand, who died intestate leaving behind the plaintiff and the defendants as the only legal heirs.

(3.) The defendant No. 1/Ish Kumar, subsequent to the filing of the present Suit, informed the plaintiff that he and Late Sh. Anil Kumar Anand the husband of defendant No. 2/father of defendant Nos. 3 and 4 had orally partitioned the suit property amongst themselves and that the Property No. 16 was taken by the defendant No. 2 and the Property No. 17 was taken by the defendant No. 1/Ish Kumar.