SARLA RANI SHARMA Vs. ZEBRA INDUSTRIES

JUDGEMENT

(1.) The plaintiffs have filed a suit for partition in respect of property being House No. E-169, Greater Kailash Part II, New Delhi. The parties have settled their disputes and have filed the present application.

(2.) It is stated that the property in question is measuring 250 sq. yds. and has built up portion of ground, first and barsati floors. The parties had divided the constructed portion as set out in the application and have demarcated the same in different colours in the plan annexed to the application. The plaintiffs on the one hand and the defendants on the other hand will have equal rights in the land beneath the property. The defendants are to vacate the ground floor and barsati floor portion on or before 30.04.2006 and the plaintiffs have to vacate the first floor and two portions of barsati floor on or before the said date.

(3.) The application is duly signed by the parties and is supported by affidavits. The parties are present in Court. The application is allowed.