PANKAJ OSWAL Vs. ARUNA OSWAL

JUDGEMENT

(1.) Ia No.14656/2018

(2.) It is stated that the plaintiff is the eldest son of Late Sh.Abhey Kumar Oswal. It is further stated that plaintiff's father was a Hindu by religion and a substantial shareholder, director and chairperson of the Board of Directors of Oswal Agro Mills Ltd. and Oswal Greentech Ltd. In addition to the above, the father owned large number of movable and immovable properties. It is stated that Sh.Abhey Kumar Oswal died intestate on 29.03.2016. Hence, the present suit.

(3.) The defendants filed the written statement where they have denied the claim of the plaintiff. It has been stated that defendant No. 1 was appointed by Late Sh.Abhey Kumar Oswal as his nominee in his demat account and that the said nomination constitutes the last testament of late Sh.Abhey Kumar Oswal. Other such defences are also taken.