KRISHNA DEVI Vs. KRISHAN KUMAR SHARMA

JUDGEMENT

(1.) Petitioner impugns order dated 16.04.2019, whereby, learned District Judge approved the proclamation of the sale of the Property No.217/2, Gali No.7, Padam Nagar, Kishanganj, Delhi.

(2.) A Suit for partition was filed by respondent No.1 contending that subject property was the property owned by late Smt. Mukhtiary Devi wife of late Sh. Sumer Chand Sharma. It was contended that Sh. Sumer Chand Sharma and Smt. Mukhtiary Devi had 6 children - 3 sons and 3 daughters and one son had predeceased and accordingly, the estate had devolved on the 5 children and legal heirs of the predeceased son in equal shares. Since there was no dispute to the shares of the parties, a preliminary decree was passed by the Court on 11.10.2018 holding that the five children and legal heirs of the predeceased son were entitled to 1/6th share each in the property and since the property could not be divided by metes and bounds, the Court directed that the property be sold by way of public auction. Consequent to which, the impugned order was passed approving the proclamation of the property.

(3.) Learned counsel for the petitioner, under instructions from the petitioner, submits that the petitioner has no objection to the auction of the property provided the petitioner is given an opportunity to participate in the auction.