SEEMA Vs. SURENDER KUMAR

JUDGEMENT

(1.) LEARNED counsel for the parties submit that in view of the admitted pleadings, the applications can be considered and preliminary decree order can be made.

(2.) IN the present suit, the following reliefs have been claimed:-

(3.) THE plaintiffs and defendant No. 1 are children of late Shri Dal chand, who died on 23. 10. 1987. According to the further averments, the said deceased " Dal Chand, left behind a registered Will bequeathing the properties to his wife " Kalawati. Late Dal Chand"s widow Kalawati succeeded to the estate and held the properties, which included 66. 5 sq. yds. plot allotted to the deceased and an adjacent plot measuring 42. 5 sq. yds. area occupied by the family on payment of damages basis. The position continued to be as such till 27. 3. 2006 when Smt. Kalawati died.