OMWATI KOAK Vs. CHARAN PAL SINGH KOAK

JUDGEMENT

(1.) The plaintiffs have filed this suit for partition, possession, declaration and permanent injunction claiming to be the owners of property in question bearing Khasra No.49/20, 1 Bigha 1 Biswas (1-1) & Khasra No.19/1, (0-10) (0-10), Khasra No.359 (2-2) (1-1), Killa No.3 (3- 13) (2-1), property approximately 2600 square yards situated at the village Bijwasan, Tehsil Vasant Vihar, New Delhi (hereafter referred as the 'suit property') more specifically shown in the site plan Annexure-A. It is submitted out of the total land of 2 bighas and 12 biswas the plaintiffs are owners of half of the property.

(2.) The case of the plaintiff is as follows:

(3.) The defendant no.1 was served but did not appear hence was proceeded ex-parte on 08.09.2016. The plaintiffs examined seven witnesses in support of their case. PW1, PW2 were examined and were discharged on 08.12.2016. PW3, PW4 and PW5 were examined and were discharged on 03.02.2017. PW6 was examined and discharged on 06.03.2017. PW7 was examined on 22.05.2017. The ex-parte evidence was complete and the matter was listed for arguments.