SURESH MALHOTRA Vs. R K MALHOTRA & ORS

JUDGEMENT

(1.) Ia No.3448/2018

(2.) The present suit is filed seeking a decree of declaration in favour of the plaintiff and against the defendant declaring the plaintiff to be the owner of 1/4th share in the suit properties of Rajinder Nagar and Vasant Kunj. A decree of partition is also sought.

(3.) The case of the plaintiff is that the father-late Sh.N.L.Malhotra had purchased these two properties in Vasant Kunj and Old Rajinder Nagar. The father passed away intestate on 11.02.2008. the plaintiff and defendant No.1 are the sons of late Sh.N.L.Malhotra, defendant No.3 was the wife of late Sh.N.L.Malhotra and defendant No.4 is the daughter of late Sh.N.L.Malhotra.