SUNITA KUMARI GANOTRA Vs. VINOD KUMAR

JUDGEMENT

(1.) This order is being passed in continuation of the preliminary decree dtd. 28/8/2024 and hearing dtd. 18/7/2025.

(2.) The present suit has been filed by the plaintiff seeking partition, and permanent injunction with respect to the properties of Late Sh. Suraj Prakash who died intestate on 23/5/2000. The subject properties of late Sh. Suraj Prakash [suit properties] which are to be partitioned are as under

(3.) This Court on 28/8/2024 has passed a preliminary decree declaring that plaintiff, defendant nos. 1, 2 and 3 are equal owners entitled to 14 th share each. The matter was taken up on 18/7/2025 and today for passing the final decree.