KULBHUSHAN DANIA Vs. ASHOK KUMAR DANIA AND ORS.

JUDGEMENT

(1.) PLAINTIFF has filed the present suit for partition, rendition of accounts and permanent injunction. Plaintiff is the son of Shyam Sunder Dania arrayed as defendant No. 2. Defendant No. 2 has two sons namely the plaintiff and defendant No. 1. He also has two daughters. They have not been arrayed as a party.

(2.) PLAINT discloses that defendant No. 2 had acquired a plot of land measuring 200 sq. yards bearing Khasra No. 445, House No. 7, New Hari Nagar, Mandawali Fazalpur, Illaqa Shahdara, Delhi in his own name the year 1967. The cost of the plot was Rs. 2700/ -. Defendant No. 1 had constructed a small room in the aforenoted suit property and thereafter the whole family shifted to that property on 30.5.1969.

(3.) THE eldest daughter of defendant No. 2 was employed as a teacher.