UMA SHANKAR & ANR Vs. ANAND PRAKASH

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) The application stands disposed of. CS(OS) 634/2018 & IA No.16956/2018 (u/O XXXIX R-1&2 CPC).

(3.) The two plaintiffs, namely (i) Uma Shankar; and, (ii) Ved Prakash, have sued for (i) partition of half ad measuring 162.5 sq. yds. of property no.2902, Bazar Sirki Walan, Hauz Quazi, Delhi 110 006 in terms of Will dated 26th June, 2008 executed by the father of the two plaintiffs and the sole defendant; and, (ii) for declaration restraining the sole defendant from dealing with the plaintiffs portion of the property.