REKHA KAPOOR Vs. PAWAN CHANDRA & ANR

JUDGEMENT

(1.) On 27.04.2018 this court had framed the following issues:-

(2.) This court had also ordered that issue No. (i) is to be treated as a preliminary issue, namely, as to whether it is open to the defendants to lead evidence to the effect that notwithstanding the rent of the property being shown as income of the HUF, the property did not vest in the HUF.

(3.) I have heard learned counsel for the parties on the above issue.