RAJ KUMAR SRIVASTAVA Vs. RAJESH KUMAR SRIVASTAVA

JUDGEMENT

(1.) I shall now take up suit No. 1369/95. Plaintiff Smt. Raj Kumari Srivastava is the mother of defendants 1 to 4. The fact that plaintiff is entitled to half share in the suit property is not disputed. As a matter of fact, a preliminary decree declaring the 50% share of the plaintiff in me suit property was passed on the 28th of August 1995.

(2.) A local commissioner was appointed to divide the property suggesting mode for division by metes and bounds.

(3.) In view of the fact mat the parties do not dispute the rights of the plaintiff in the suit property, I do not want to set out the facts in detail except a very few to appreciate the present situation.