UNMUKT BHATNAGAR Vs. MANOJ BHATNAGAR

JUDGEMENT

(1.) CS (OS) No.440/2006 The plaintiffs have filed a suit for partition and permanent injunction. Plaintiff no.3 was the wife of the defendant but the parties separated and are divorced. Plaintiffs no.1 and 2 have been born out of the wedlock of plaintiff no.3 and the defendant. The plaintiffs are residing separately in United Kingdom.

(2.) Late Bankey Bihari Bhatnagar was the father of the defendant, grand father of plaintiffs no.1 and 2 and erstwhile father in law of plaintiff no.3 He owned a property bearing no. A-49, Gulmohar Park, New Delhi measuring about 340 square yards having perpetual lease rights in the said plot. Late Sh. Bhatnagar executed a Will dated 22.12.1991 which was duly registered. This Will was prior to the divorce of plaintiff no.3 and the defendant.

(3.) The relevant portion of the Will reads as under: