AISHANI CHANDNA MEHRA Vs. RAJESH CHANDNA & ORS

JUDGEMENT

(1.) Ia No.12875/2018 (of the defendant no.1 u/O VII R-11 CPC)

(2.) The suit was entertained and vide ad interim order dated 20th September, 2018 status quo directed to be maintained with respect to the estate of Rita Chandna as disclosed in the plaint.

(3.) The defendant no.1 seeks rejection of the plaint on the ground that the plaintiff, in the plaint itself having admitted her adoption vide registered Adoption Deed by Sunil Mehra, is left with no right, title or interest in the estate of Rita Chandna.