NANDAN SINGH Vs. LAXMI DEVI

JUDGEMENT

(1.) This appeal is preferred by the appellant/plaintiff against the impugned judgment and decree dtd. 14/7/2014, passed by Additional District Judge-03, (West) Tis Hazari Courts, Delhi, whereby, Civil Suit No. 468/14/99 filed by the appellant/plaintiff for partition and rendition of accounts in respect of immovable properties has been dismissed.

(2.) The original description of the parties before the Trial Court is retained.

(3.) A brief account of the facts of the case at hand would manifest that the appellant/plaintiff and respondent/defendant are close family members, descendants of a common ancestor, namely, Chaudhary Harphool Singh (deceased). Respondents/defendants no. 1 and 3 are the sisters and the respondent/defendant no.2 is the brother of the plaintiff. The father of the contesting parties, Chaudhary Harphool Singh had four children i.e. two sons and two daughters, out of which three children have unfortunately died, and the only son, who is the appellant herein now survives.