MANORMA GROVER Vs. ISHWARI DEVI

JUDGEMENT

(1.) PLAINTIFFS have filed the present suit for partition with respect to flat bearing no.26 -A, DDA Flats, Phase -I, Masjid Moth, New Delhi.

(2.) ON the last date of hearing i.e. 29.1.2014, as agreed, a preliminary decree was passed defining the shares of the parties:

(3.) TODAY , plaintiffs no.1 and 3 and, Sh.H.L. Grover, legal heir of defendant no.1, are present in Court along with their respective counsel. Learned counsel for the defendant no.1 submits that he is willing to buy the share of plaintiff.