LAWS(DLH)-2009-7-316

LALIT CHAWLA Vs. ASHOK CHAWLA

Decided On July 02, 2009
LALIT CHAWLA Appellant
V/S
ASHOK CHAWLA Respondents

JUDGEMENT

(1.) BY this order, I propose to decide three applications being I.A.Nos.9244/08, 9741/08 and 9742/08.

(2.) THE brief facts are that the Plaintiff and Defendants No.1 and 2 are the sons of Late Sh. G.C.Chawla, an eminent medical practitioner CS (OS) No.3153/1996 Page 2 of 19 who died on 20th December, 1996. The wife of late Dr. G.C.Chawla Mrs. Shanti Chawla had pre-deceased him in January 1991.

(3.) AS averred by the plaintiff, late Sh. G.C.Chawla had executed a registered Will in 1975 giving the aforesaid three properties to all his three heirs, namely, the plaintiff and defendant No.1 and 2. According to the said Will late Mrs.Shanti Chawla had 1/4th share in the property at Defence Colony but Mrs.Shanti Chawla pre-deceased the plaintiff?s father.