B K GUPTA Vs. RAVINDER SETH

JUDGEMENT

(1.) It is an unfortunate case where a brother of a deceased brother is predating on the assets of his deceased brother.

(2.) Late Harish Chander Seth died leaving behind Vijay Laxmi as his widow and 2 children. He had applied to DDA for allotment of 60 sq. mtrs. plot under DDA Rohini Residential Scheme and in respect whereof he held a registration in his favour vide registration No.25799 dated 24.4.1981. He had deposited Rs.5000/- with DDA.

(3.) One would have expected Ravinder Seth, brother of Harish Chander Seth to have cared for his widowed sister-in-law and the minor children of his late brother. But far from so doing, under cover of his mother and using the shoulders of his mother, he picked up arms against his widowed sister-in-law.