RAJ ROOP Vs. JITENDER SINGH & ORS

JUDGEMENT

(1.) Cm No. 32183/2016(exemption)

(2.) The brief background facts of the case are that the petitioners filed a suit for decree of partition and separate possession of the share of the plaintiffs in respect of the property being Khasra Nos.474/2, 473/2 and 472/2, total measuring 1 Bigha 18 Biswas comprising in Khata Nos.418/158 situated in Extended Lal Dora Abadi of Village Chhawla, Delhi. Other connected reliefs are also sought.

(3.) The defendants/respondents filed a written statement pointing out that there are 8 residential plots jointly allotted to the predecessors-in-interest of the parties, the details of which are as follows: