S ANAND DEEP SINGH Vs. RANJIT KAUR

JUDGEMENT

(1.) This petition has been moved under Sections 11 and 12 of the Contempt of Courts Act, 1971 by the plaintiff/petitioner against the respondents. Petitioner is one of the sons of Late Shri Maninder Singh ('SMS' for short) who was brother of late Kanwal Mohinder Pal Singh ('KMPS' for short) husband of Smt^Rarijit Kaur, respondent and father of Km. Kavita Singh, respondent 2. For the appreciation of the contempt petition it would be necessary to note in brief the allegations made in the plaint as well as in IA No. 4224189 filed by the plaintiff/petitioner because the contempt is alleged to have arisen on account violation of an order of the Court by the respondents passed in IA No. 4224189.

(2.) Plaintiff and defendant 7 are the sons of late SMS while defendent 6 is his wife. Defendant I who is the wife of Late KMPS, whereas defendants 2 to 5 are the daughters of defendant 1 and KMPS. Defendants 8 and 9 are the daughters of late Sir Datar Singh ('SDS' for short), who was the grand-father of the plaintiff and father-in-law of defendant 1. Defendant 10 is the daughter of defendant 9, while defendants 11 and 12 are the sisters of the plaintiff.

(3.) The suit is basically for partition of the individual properties of late SDS as set out in Schedule I and Annexure 'B' and joint Hindu Family properties as set out in Schedule II and Annexure 'C'. There is also a prayer for declaration that the judgment and decree dated 9-9-63 of the Sub Judge and orders dated 29-4-75 and 28-5-75 passed by the Revenue Assistant partitioning the agricultural land situated at Village Punjab Khore detailed in Schedule I, are without jurisdiction, fraudulent, illegal, null and void and not binding on the plaintiff. It is admitted in para 8 of the plaint that late SMS, father of the plaintiff had alsp instituted S. No. 63175 for partition of various properties and the same is still pending decision in this Court.