JAGJIT SINGH Vs. GURMIT SINGH & ORS

JUDGEMENT

(1.) Vide order dated 03rd May, 2013, this Court passed the preliminary decree of partition whereby the plaintiff and the three defendants were declared as having 1/4th undivided share in property bearing No.90, Engineers Enclave, Pitampura, Delhi-110034 and T-2342, Faiz Road, Karol Bagh, Delhi-110005.

(2.) Para 20 of the order dated 03rd May, 2013 is reproduced hereunder:

(3.) Vide order dated 20th May, 2014, this Court appointed a Local Commissioner to visit the suit properties and suggest the modes of the partition. The learned Local Commissioner has submitted the report according to which the suit properties cannot be divided by metes and bounds.