SAVITRI NAGRATH Vs. BIKRAMJIT NAGRATH

JUDGEMENT

(1.) ON 18th November 2008 arguments were heard on the issue whether the above captioned appeals require to be heard on merits or whether the appellants of the two appeals consented to the sale of the subject property by inter se bidding, thereby giving up the challenge on merits to the impugned judgment and decree dated 13.1.2004.

(2.) THE backdrop facts of the litigation may be noted.

(3.) RALYA Ram was blessed with one son Inderjit Nagrath. Mela Ram was blessed with two sons, namely, B.J. Nagrath and J.D. Nagrath.