POONAM CHADHA Vs. ASHOK CHABRA

JUDGEMENT

(1.) The plaintiff has filed a suit for partition against the defendants. Learned counsel for the parties state that there is no dispute about the share of the parties. The plaintiff has one-fifth share, defendants no. 1 and 2 have one-fifth share each, defendants no. 3 to 6 have one-twentieth share each and defendants no. 7 and 8 have one-tenth share each.

(2.) Insofar as the properties forming subject matter of the suit are concerned the same are in schedule 1. It is however agreed, on instructions from the parties, that the aforesaid shares be declared in respect of properties mentioned at serial no (i), (v), (vi) and (viii). Ordered accordingly.

(3.) As far as properties mentioned at serial no. (ii) of schedule 1 is concerned, same stands acquired and acquisition proceedings are pending which have been impugned by the parties. Learned counsel for the parties state that the issue of share in this property be left open and be not decided in the present proceedings.