OM PRAKASH KOHLI Vs. RAVI PRAKASH KOHLI

JUDGEMENT

(1.) Om Prkash Kohli has filed the present suit for partition of property i.e. house no. 10198/10199 Gali 16, Bedanpura, Karol Bagh, New Delhi.

(2.) . It is not in dispute that Anant Ram Kohli was the common ancestor. Jamna Devi was his wife. The plaintiff Om Prakash Kohli, Ved Prakash, Ravi Prakash are the sons of Anant Ram Kohli while Shakuntla Devi (defendant no.2) and Vidya Wati (defendant no.3) are the daughters of Anant Ram Kohli.

(3.) . It is asserted that Anant Ram Kohli was the owner of the property in dispute. It had been acquired by Anant Ram Kohli with the help of ancestral nucleus and was also financially helped by the plaintiff. Anant Ram Kohli died on 8/12/1961. After the death of Anant Ram Kohli the plaintiff became the owner of 1/5th of the house while defendants 1 to 3, namely Ravi Prakash, Shakuntla Devi, Vidya Wati became the owner of 1/5 share each. Defendants 4 to 5 who are the heirs of Ved Prakash Kohli, also became the owner of 1/5 share each. Anant Ram Kohli had given one room and a kolki to the plaintiff for keeping heavy items of the goods. In the records of the municipal corporation the property was mutated in the name of the heirs of Anant Ram Kohli after his death. Plaintiff asserted that he does not want to keep the property in dispute as joint and therefore requested the defendants for partitioning of the same. In the absence of any response the present suit has been filed.