BALRAJ TAHIM &ANR Vs. KAUSHALYA TAHIM

JUDGEMENT

(1.) I.A.No.8648/2017

(2.) In this case the issues have been framed on 29.04.2016. However, the plaintiffs have yet to lead evidence.

(3.) The plaintiffs have filed the present suit seeking preliminary decree of partition in favour of plaintiffs No.1 and 2 and against the defendants to declare that plaintiffs No.1 and 2 are entitled to receive 1/6th share in all the immovable properties as mentioned in para 2 of the plaint and in schedule 'A' attached to the plaint. Other connected reliefs are also sought. The properties in question are (i) Property No.K-39, Green Park (Main), New Delhi-110016 built on a plot of land measuring about 200 sq.yds.; (ii) Property No.X-56, Green Park (Main), New Delhi-110016 built on a plot of land measuring about 130 sq.yds.; and (iii) Shop/stall No.1 allotted by NDMC at Yusuf Zia Market (Municipal Market), Outer Circle, Connaught Circus, New Delhi -110001.