KIRTI Vs. ANUP SINGH DECEASED

JUDGEMENT

(1.) The hearing of the case is being held through video conferencing on account of restricted functioning of the Courts.

(2.) The following interesting question arises for consideration:-

(3.) Smt. Rachna daughter of Sh. Rajinder Kumar (proforma respondent no.2) filed a suit for passing a decree for separate possession by way of partition in two equal shares. The plaintiff and proforma defendants are on one side whereas the contesting defendant-Anup Singh is on the other side.