GOPAL KRISHAN DUA Vs. DARSHAN KUMAR DUA

JUDGEMENT

(1.) Ia No.9112/2018

(2.) This matter came up for hearing on 23.07.2018 when this court passed an interim order directing the parties to maintain status quo regarding title and possession of the suit properties till further orders.

(3.) The accompanying suit is filed by the plaintiff seeking a decree of declaration declaring the Will dated 11.04.1998 said to have been executed by deceased father of the plaintiff late Sh.Chanderbhan Dua as null and void and having no effect in law and a decree of partition is sought for apportioning the respective shares of the legal heirs in the assets of late Sh.Chanderbhan Dua including, i) Flat No.18/1, Ground Floor, DDA Double Storied Flats, Pant Nagar, New Delhi, ii) Land at Village Namoli, admeasuring 4.7877 Hectares, situated in Gatta No.l11, 116, 76/200, 102 and 93 Min., iii) 7752 Shares in Super Cassette Industries Pvt. Ltd. having face value of Rs. 100/- each, and iv) Savings Bank Account bearing No.1177101006675 in Canara Bank, Noida Branch, Noida (U.P). Other connected reliefs are also sought.