RASHMI SKADEGAARD Vs. VIKRAM CHANDHOK

JUDGEMENT

(1.) IA No.8573/2013 in CS(OS) No.1386/2012

(2.) THE plaintiff is the sister of defendant nos. 1 and 2, the two brothers. The plaintiff has filed the present suit for a decree of declaration declaring the plaintiff and defendant nos.1 and 2 as the exclusive and absolute owners of property bearing No.204, Jor Bagh, New Delhi. Relief of partition and other connected reliefs are also sought for.

(3.) AS per averments in the plaint the parties are the legal heirs of late Sh. Jaidev Chandhok. The father of the parties died on 04.09.2003 while the mother had passed away in 1989. It is urged that during his lifetime Sh.Jaidev had acquired several immovable and moveable properties which are described in Schedule A and B to the plaint.