R B MULCHANDANI Vs. N B MULCHANDANI

JUDGEMENT

(1.) THE parties are present and the matter was taken up in Chambers at the request of the parties. THE parties state that there is no dispute between the parties to the extent that each of the parties has one-third share and the suit properties have to be sold or encashed and the proceeds divided equally between the three parties. In view thereof, a preliminary decree is passed in terms aforesaid. THE plaintiff no1, plaintiff no.2 and defendant are held entitled to one-third share each in the suit properties.

(2.) THE next question arises as to the disposal of the properties. It is stated that all the properties have to be sold or encashed and the proceeds distributed for which steps are being taken. THE parties thus pray that a final decree be passed for sale of all the assets and for distribution of the properties in the ratio as specified aforesaid. This puts an end to the dispute and final decree is accordingly passed. THE interim application is disposed of.