BIMAL ROY GAMBHIR Vs. DILIP GAMBHIR

JUDGEMENT

(1.) The Plaintiff has approached this Court with the following prayers:-

(2.) The plaint has been filed by the Plaintiff through his brother-in-law i.e., the brother of the Plaintiff's wife, who is the Power of Attorney of the Plaintiff. It is stated in the plaint that the Plaintiff is the son of late Rikhi Kesh, R/o B1/31 Mianwali Nagar, New Delhi. It is stated that Defendant No.1 is the brother of the Plaintiff. Defendant No.2 is the mother, i.e., wife of late Rikhi Kesh. Defendant No.3 is the sister of the Plaintiff.

(3.) It is stated that the father of the Plaintiff, i.e., Rikhi Kesh passed away on 15/9/2014 and as per the averments made in the plaint, the Rikhi Kesh died intestate. It is stated that the Plaintiff and the Defendants are the only legal heirs of late Rikhi Kesh.