PREM BHATNAGAR Vs. RAVI MOHAN BHATNAGAR

JUDGEMENT

(1.) The plaintiff has filed a suit for partition and rendition of accounts. Late L. Roop Narain was the perpetual lessee of plot measuring 212.5 sq.yds. bearing Plot No.32 Block No.205-C, New Capital of Delhi in pursuance to a perpetual lease deed dated 28.7.1939 (Ex.PW1/1). The said property is now known as 37, Todar Mal Lane, Bengali Market, New Delhi-110001 (hereinafter referred to as 'the suit property'). Shri L. Roop Narain is stated to have passed away in 1957.

(2.) Late L. Roop Narain was survived by his son late Shri Amar Nath Bhatnagar who is stated to have inherited the various immovable properties of Late L. Roop Narain. Such properties are stated to have been situated in Panipat, Haryana apart from the properties in Delhi but the same are stated to have been sold, the details of which are not known to the plaintiff. The principal property subject matter of the suit is the suit property.

(3.) The plaintiff is the son of late Shri Amar Nath Bhatnagar who also passed away on 30.9.1995. Shri Amar Nath Bhatnagar married twice. The two wives are Smt. Kamla Devi and Smt. Chand Rani, both of whom pre-deceased Shri Amar Nath Bhatnagar . The plaintiff and defendant No.8 are the sons from the first wife, Smt. Kamla Devi, while defendants No. 1, 2, 5, 6 and 7 are the sons from the second wife, Smt. Chand Rani. Defendants No. 3 and 4 are the son and widow respectively of late Madan Mohan Bhatnagar, a pre- deceased son of Shri Amar Nath Bhatnagar from Smt. Chand Rani. The family tree is as under: