SHANTANU MUKHERJEE Vs. BHAKTIPAD MUKHERJEE & ORS

JUDGEMENT

(1.) Ia No.6195/2018 (of plaintiff u/O XV R-3 CPC)

(2.) The counsel for the plaintiff/applicant has been heard.

(3.) The plaintiff has instituted this suit for partition of H.No.194, Kailash Hills, East of Kailash, New Delhi claiming that the paternal grandfather of the plaintiff Hari Mohan Mukherjee was the owner of the said property and on his demise the plaintiff and the five defendants being his natural heirs have inherited the property and the plaintiff, defendant No.1 and defendant No.2 each, have 1/4th undivided share in the property and the defendants No.3 to 5 together have the remaining 1/4th undivided share in the property.