SAKSHI Vs. DARSHAN SINGH

JUDGEMENT

(1.) Petitioner impugns order dated 22.09.2017 in so far as it dismisses the application of the petitioners under Order 7 Rule 11 CPC.

(2.) Subject Suit for partition was filed by the respondent - Shri Darshan Singh (now deceased) and represented by the present respondents as the legal heirs.

(3.) Suit sought partition of property bearing No. U-2, Hans Apartment, East Arjun Nagar, Delhi as well as the family business running from the premises bearing no. 2122, Nakul Gali, Vishwas Nagar, Shahdara, Delhi.