BEENA@ VEENA BHARDWAJ Vs. SUSHMA SHARMA & ORS

JUDGEMENT

(1.) This appeal impugns order dated 21st February, 2017 passed by the Learned Additional District Judge dismissing the suit of the Plaintiff under Order VII Rule 11 read with Order II Rule 2 of the Code of Civil Procedure, 1908 (hereinafter, "CPC").

(2.) Mr. Anand Bhardwaj and Mr. Nitya Nand Sharma were brothers. Mrs. Veena Bhardwaj, wife of Mr. Anand Bhardwaj and Mr. Nitya Nand Sharma jointly purchased property bearing No. F-4/100, Subhash Vihar, Delhi110053 measuring 200 Sq Yards. Mr. Nitya Nand Sharma is no more. His family is in possession of his share of the property. As per the plaint, the following are the portions occupied by the two families:

(3.) Thereafter, relying upon a family settlement dated 9th July, 1995, the plaintiff filed the suit for partition praying for the following reliefs: