SHALEEN JAIN Vs. RISHABH KUMAR JAIN & OTHERS

JUDGEMENT

(1.) In pursuance to the last order, the plaintiff as well as defendant nos.1, 5, 6, 7 & 8 are personally present in Court.

(2.) After some discussions, learned counsel for the plaintiff and defendant nos.1, 5, 6, 7 & 8 pray that a final decree of partition be passed defining the share of the parties in property bearing No.C-408, Yojana Vihar, Delhi, as under:- <FRM>JUDGEMENT_494_LAWS(DLH)3_2018_1.html</FRM>

(3.) Learned counsel for the plaintiff and defendant nos.1, 5, 6 & 8 also state that they shall divide the movable properties of the deceased Sh.Raj Kumar Jain in accordance with Clause (6) of his Will registered on 03rd October, 2012.