UMA GUPTA Vs. INDU GUPTA & ORS

JUDGEMENT

(1.) Ia No.1558/2019 (for exemption).

(2.) The application stands disposed of.

(3.) The four plaintiffs have sued the five defendants for partition of property no.B-33, Pushpanjali, Vikas Marg Extension, Delhi - 110 092 comprising of ground floor, mezzanine floor, first floor and barsati with terrace above the first floor. It is the case of the plaintiffs that the said property belonged to the father-in-law of the plaintiff no.1 and paternal grandfather of the plaintiffs no.2 to 4, who died leaving the plaintiffs and the defendants no.1 to 5 as his natural heirs.