OM PRAKASH SACHDEVA Vs. VIMLA KUMARI SACHDEVA

JUDGEMENT

(1.) Late Shri Amar Nath Sachdeva, who died in 1982, was the owner of immovable property F-92, Rajouri Garden, New Delhi. The plaintiff is the son of late Shri Amar Nath Sachdeva, defendant No.1 is the wife, defendants 4 and 5 are the daughters while defendants No.2 and 3 are the sons of the plaintiff.

(2.) It is the case of the plaintiff that the property in suit is an anscestral property while it was owned by late Shri Amar Nath Sachdeva and, thus, the plaintiff has a share in the suit property. Late Shri Amar Nath Sachdeva had executed a registered Will dated 3.1.1972 whereby he bequeathed the property to defendant No.1, his wife.

(3.) The present case is one where defendant No.1, the wife of the deceased owner, who is 90 years old, has been unfortunately dragged into this litigation possibly because of the disputes between the other LRs.