RANI SHARMA Vs. SHASHANK TIWARI AND ORS

JUDGEMENT

(1.) The plaintiff is seeking partition of property bearing No. B-5/158, Safdarjung Enclave, New Delhi-110029, hereinafter referred to as 'the suit property'.

(2.) The suit property was owned by late O.P. Tiwari who expired on 03rd August, 1999 leaving behind two sons, namely Shashank and Rajender and two daughters, namely Veena and Rani. Rani is the plaintiff whereas Shashank, Rajender and Veena are defendants No.1, 2 and 3 respectively.

(3.) According to the plaintiff, late O.P. Tiwari died intestate and the aforesaid property devolved upon the plaintiff and the defendants in equal proportion of 1/4th each.