RAJENDRA PARSHAD Vs. SUKH DEV

JUDGEMENT

(1.) THIS suit for partition and rendition of accounts was filed on 5th july, 2000 by Mr. Rajendra Parshad and Mrs. Sarupi Devi, plaintiff Nos. 1 and 2 in respect of property No. 9/6602, situated in Gali No. 3, Dev Nagar, Karol bagh, New Delhi-110005 (hereinafter referred to as the property, for short ).

(2.) THIS property was originally owned by one Mr. Nathu Lal, who expired in the year 1955 and was survived by his two sons viz. Mr. Hira Lal and Mr. Sukh dev. Mr. Sukh Dev is defendant No. 1. Mr. Hira Lal expired on 3rd January, 1976 and the plaintiff no. 2-Mrs. Sarupi Devi was his wife. Plaintiff No. 1, Mr. Rajendra parshad is son of late Mr. Hira Lal and Mrs. Sarupi Devi. Mr. Gopan singh Nim, defendant No. 2 is the other son of late Mr. Hira Lal and Mrs. Sarupi devi.

(3.) MRS. Sarupi Devi, plaintiff No. 2 expired on 2nd March, 2003 and thereafter daughters of late Mr. Hira Lal and Mrs. Sarupi Devi were impleaded as defendant Nos. 3, 4 and 5. However, the said defendants have not filed their written statement and are ex parte.