JYOTI PURI Vs. PAWAN GANDHI

JUDGEMENT

(1.) This is a Suit, seeking inter alia, partition, rendition of accounts and permanent injunction, filed by the Plaintiff Smt. Jyoti Puri, who is the daughter of Sh. Krishan Gopal Gandhi and Mrs. Roop Rani Gandhi. Defendants Nos. 1 and 2, i.e. Sh. Pawan Gandhi and Sh. Raman Gandhi are the brothers of the Plaintiff. Defendant Nos. 3 and 4, i.e. Smt. Ranjana Thukral and Smt. Rosy Malhotra are the sisters of the Plaintiff.

(2.) The Plaintiff has sought partition of the constructed freehold property measuring 306 sq. yards bearing No. A-2/11, Rajouri Garden, New Delhi (hereinafter referred to as 'the Suit property') claiming ?th share in her favour and ?th share for each of the four Defendants. The claim of the Plaintiff is that the father of the parties Sh. Krishan Gopal Gandhi died intestate leaving behind the Suit property besides moveable assets worth Rs. 40 lakhs in the shape of investments, cash and jewellery. He expired on 11.12.2007 leaving behind his five children as well as his wife, who all inherited the Suit property as well as the other moveable assets in ?th share each.

(3.) The Plaintiff contends that Defendant No. 1 Sh. Pawan Gandhi had manipulated and manoeuvred documents like Relinquishment Deed, Deed of Will from the Defendant Nos. 3 and 4 and late Smt. Roop Rani Gandhi and, accordingly, the Defendant Nos. 1 and 2, i.e. the brothers converted the estate left behind by Sh. Krishan Gopal Gandhi and appropriated the same to their own use without giving due share to the Plaintiff and other legal heirs.