SADHNA AGGARWAL Vs. RAKESH AGGARWAL

JUDGEMENT

(1.) On 1st April, 2019, when the suit first came up before this Court, the following order was passed.:

(2.) Though the counsel for the plaintiff was heard yesterday but could not convince this Court about the maintainability of the suit, especially in the light of the principles contained in Section 55(4) of the Transfer of Property Act, 1882 and language of the partition deed.

(3.) Instead of dismissing the suit, owing to the plaintiff having paid substantial court fees, option was given to the counsel for the plaintiff yesterday to withdraw the suit and the counsel for the plaintiff had sought time till today to obtain instructions.