Uday Umesh Lalit, J. - (1.) Leave granted.
(2.) This appeal challenges the correctness of the decision dated 19.07.2018 passed by the High Court of Judicature of Allahabad in Civil Revision No.156 of 2016.
(3.) One Vinay Prakash Jain filed Suit No.92 of 1966 ("1966 Suit", for short) in the Court of Sub-Judge, First Class, Delhi seeking declaration that certain properties had fallen to his share after a partition between his father Amba Prasad, his mother Smt. Devi Jain and three brothers, all of whom were arrayed as Defendant Nos.1 to 5. In the suit four sisters, including Smt Srikanta Jain were also arrayed as Defendant Nos.6 to 9.;