2019 AIR CC 1124 (DEL) ::2019 (2) ADR 381 ::AIROnline 2019 Del 149 ::AIROnline 2019 Del 1490 ::(2019) 257 DLT 644 ::2019 AIR CC 1124 (DEL)

Delhi High Court

Hon'ble Judge(s): Valmiki J. Mehta , J

Civil P.C. (5 of 1908) , O.20 R.18— Succession Act (39 of 1925) , S.63— Suit for partition - In respect of two properties left by plaintiff's late father - Defendant No. 1, son of one of three daughters of deceased, claimed properties on basis of Will executed by deceased - Registered Will proved that two properties had been bequeathed by deceased father in favour of his three daughters and plaintiff/son was disinherited - Plea by plaintiff that there existed three properties and deceased father bequeathed only two properties - Not substantiated - There were only two properties though there was typographical mistake in Will in mentioning number of one of said properties - Dismissal of suit, justified. (Para 9 10(ii) 10(iii))