RAJESH CHANDNA & ORS Vs. AISHANI CHANDNA MEHRA

JUDGEMENT

(1.) Cav 246/2019

(2.) The respondent has preferred CS(OS)235/2018 to seek the relief of partition of the estate of Ms.Rita Chandna, who had three children including Mr.Rakesh Chandna, a pre-deceased son. The other two children of Ms.Rita Chandna and their branches are the appellants/defendants.

(3.) Mr.Rakesh Chandna was married to Ms.Shilpi Mehra. From the wedlock of Mr.Rakesh Chandna with Ms.Shilpi Mehra, two offspring were born including the respondent Ms.Aishani Chandna and Mr.Sukrit Chandna (son). Mr. Rakesh Chandna died in the year 2000. After the demise of Mr.Rakesh Chandna, his widow Ms.Shilpi Mehra married Mr.Sunil Mehra and vide a registered adoption deed dated 03.02.2004, he purportedly adopted the respondent/plaintiff Ms.Aishani Chandna Mehra.