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Judgment
Sl. No.,Immoveable Properties,Division
(a),"L-86, Sector â€" 11, Noida â€
201301 admeasuring 228.52 sq. mts","To be bequeathed to the petitioner
herein.
(b),"House No. 162, Sector â€" 29
Faridabad (near Holy Child School
admeasuring 160 sq. yds.",",To be sold and the proceeds to be
)distributed in the manner below:
(a.)Certain sum of money to be given
to the persons mentioned hereunder:
(i.) Ms. Neetu Singh, daughter of Mr.
Upender Singh to be given ₹
3,00,000/-;
(ii.) Mr. Vipul Singh, son of Mr.
Upender Singh to be given ₹
3,00,000/-;
(iii.) Mrs. Kanta, daughter of Late
Mr. Sohan Lal Chopra to be given ₹
3,00,000/-;
(iv.) Mr. Upendra Singh, son of Mr.
Vibhishan Singh to be given ₹
3,00,000/-.
(b.)After deducting the aforesaid
amounts from the total sale proceeds
of the said Immoveable property, the
remaining sum to be divided between
the following:
(i.) Mr. Jatinder Lal (Petitione
herein) son of Late Mr. Sohan La
Chopra;
(ii.) Mr. Vipin Chopra, son of Mr.
Sohan Lal Chopra;
(iii.) Mr. Anil Manocha, son of Mr.
Gulab Shah Manocha;
(iv.) Mrs. Nirmala Devi, wife of Mr
Upendra Singh;
(v.) Dewa Sharif, Dargaha Haj
Waris Ali Shah, District Barabanki
Uttar Pradesh.