MONIKA ARORA Vs. KAMLA ARORA & ORS

JUDGEMENT

(1.) The present suit has been instituted by the plaintiff against defendant No.1 (mother-in-law), defendants No.2 and 3 (brothers-inlaw) and defendants No.4 to 8 (sisters-in-law) praying inter alia for partitioning the immovable properties mentioned in para 5 of the plaint, owned by Shri Pritam Lal Arora (father-in-law of the plaintiff, husband of the defendant No.1 and father of the defendants No.2 to 8) to the extent of 1/9th share each therein.

(2.) Counsels for the parties jointly state that prior to the plaintiff instituting the present suit for partition, the defendant No.1 had filed a suit for partition in respect of one property owned by late Shri Mukesh Arora, the deceased husband of the plaintiff, pending before the ADJ, Karkardooma Courts, registered as Suit No.164/2011. The plaintiff herein(defendant in the said suit) has filed a written statement therein stating inter alia that apart from the said property, subject matter of the suit, there are other properties left by late Shri Pritam Lal Arora as mentioned in para 5 of the present suit, which should also be partitioned to the extent of 1/9th share each.

(3.) The Court is informed that evidence has yet to commence in the aforecited suit.