SUMITRA PAL Vs. VIVEK NARAYAN PAL

JUDGEMENT

(1.) BY this order, I shall dispose of two applications filed by the defendant, being I.A. No. 14566/07 under Order VI Rule 17 CPC for amendment of the Written Statement and IA No. 6099/2009 under Section 151 CPC for adding new defence in the written statement.

(2.) THE brief facts are that the plaintiff filed a suit for partition, rendition of accounts and injunction praying for a decree of partition by separate possession of the suit property bearing No. A -34, Chitranjan Park, New Delhi for transfer of shareholding in M/s. Abbott India Ltd as per details given and for rendition of accounts in favour of the plaintiff and against defendants.

(3.) THE brief facts are that the plaintiff and defendant are daughter and son and are legal heirs of late Sh. Subimal Pal who was the exclusive owner of the suit property and was a shareholder of Boots Pharmaceuticals Ltd which was later on changed to Knoll Pharmaceuticals and is now known as Abbott India Ltd. The details of the shareholdings are as under: