PARUL GUPTA Vs. SIDDHARTH SAREEN & ORS.

JUDGEMENT

(1.) Late Sh.Sudhir Sareen held the fort in the public domain and was prosperous in business. He made billions in real estate and fertilizer business. At the domestic front his wife Sunita Sareen lived by the democratic principle of domestic harmony, and we have no doubt that her contributions at the domestic front was one reason, of the many others, for Sh.Sudhir Sareen to prosper. The union between the two, with three flowers blooming in their garden, lasted for 40 years. The three flowers which bloomed in the garden are : (i) Siddhartha (son), (ii) Parul (daughter), and (iii) Shilpa (daughter). The soul mate departed company on February 21, 2003 : the date of death of Sudhir Sareen. The estate had to be inherited. A will dated January 14, 2010 was propounded by Siddhartha and Sunita. The estate referred to in the will is gargantuan and has been stated in the will as under: -

(2.) Claridge House owned by Westmed Holding Ltd. has been sold after the death of Sudhir for £3.2 million and as per Siddhartha, the money realized was used to square up the mortgage lien. The 3.21 acre agricultural land in village Mandi, Tehsil Mehraulli, has also been sold by Siddhartha on account of the same being under threat of encroachment due to a Mazhar inside the land. The 4.14 acre land in village Rajokari was disposed of by Sudhir during his life time. The remaining assets stated in the will remain.

(3.) Parul sued for partition of the estate on the plea that succession to the estate of Sudhir is intestate and the will propounded is shrouded with mystery. According to her, due to failing health Sudhir was physically weak and mentally vulnerable and the will was obtained either by coercion or when an opportunity came and the scheming minds of Siddhartha and Sunita encashed the same.