RAMINDER AHLUWALIA Vs. SANDEEP WALIA & ANR

JUDGEMENT

(1.) Ia No. 2632 & 2633/2019 (for exemptions)

(2.) The applications are allowed.

(3.) The plaintiff has sued the wife and son of the brother of the plaintiff for partition of property no.11/11, East Patel Nagar, New Delhi claiming that the plaintiff has a two-third share therein and the two defendants together have the remaining one-third share therein.