HARI RAM GUPTA Vs. MADAN LAL GUPTA

JUDGEMENT

(1.) LATE Shri Govardhan Dass Gupta was blessed with three sons, Madan Lal Gupta, Hari Ram Gupta and Rameshwar Dass Gupta. He was blessed with a daughter Ms.Bishni Devi. He was a prosperous man. He died on 22.11.1971. His children and his wife Kesar Devi were the heirs.

(2.) VARIOUS properties standing in his name became the subject matter of litigation in the family. Respondent No.1, Madan Lal Gupta, unfortunately, appears to have fallen foul with his brothers, his sister and his mother. He sued for partition and rendition of accounts.

(3.) THE suit filed by Madan Lal Gupta has resulted in the impugned judgment and decree dated 21.4.2007 declaring that he has 1/3rd share in property bearing Municipal No.91/9, Block -C, Wazirpur Industrial Area, New Delhi and that his two brothers Hari Ram Gupta and Rameshwar Dass Gupta have 1/3rd share each in the said property. Similarly, in respect of property No.387, Block -D, Sabzi Mandi, Azadpur, finding returned is that each brother has 1/3rd share in the said property.