SNEH LATA GUPTA Vs. RAMNIK GUPTA

JUDGEMENT

(1.) These three applications are being decided by the same order.

(2.) The aforesaid applications are connected with Suit No. 498/83 filed by Ms. Sneh Lata Gupta. The suit is for partition of properties described in Schedules 'A' to "C' attached with the plaint, rendition of accounts regarding income of those properties and appointment of receiver etc. These properties were left by B. D. Gupta who died on October 20, 1970 leaving behind three sons, four daughters and one widow. The plaintiff is one of the daughters of B. D. Gupta. Out of the remaining three, one was Mrs. Anita Kapur who died on 30th July, 1972 leaving behind a son Deepak Kapur and husband Suraj Kapur, defendants 13 and 12 respectively. The remaining two. daughters are Dr. (Mrs.) S. D. Singh and Ms. Prakash Gupta, defendants 10 and 11..

(3.) Two of the sons are alive and they are defendants No. 1 and 2. The third son K. C. Gupta died on December 22, 1975 leaving behind defendant No. 5 as the widow and defendants 6 and 7 as sons and defendant No. 8 as daughter.