GAURI SHANKAR Vs. LALITA DEVI

JUDGEMENT

(1.) PETITIONERS are aggrieved by the order dated 11.11.2003 passed by the learned Trial Judge dismissing their application under Order 22 Rule 10 of the Code of Civil Procedure.

(2.) IN brief, petitioners claimed assignment under the original plaintiffs and therefore prayed leave of the court to be substituted as plaintiffs.

(3.) ON his demise, a dispute has arisen pertaining to property No. 368 -373, Kucha Ghasi Ram, Chandni Chowk, Delhi. The two daughters namely Lalita Devi and Rekha claim 25% share each on the ground that the property referred to hereinbefore was the self acquired property of their father. They claim that he bequeathed the same under a will to all four children.