PUNEET SHARMA Vs. ARCHANA SHARMA

JUDGEMENT

(1.) Appellant impugns order dtd. 07.10.2021, whereby the application of the appellant under Order XXXIX Rules 1 and 2 has been dismissed and no interim injunction granted in favour of the appellant.

(2.) Respondents No.1 and 2 are the mother and brother, respectively, of the appellant. The case of the appellant is that the subject suit properties were owned by the father of the appellant and respondent No.2, late Sh. Arun Kumar Sharma, who expired intestate on 10.06.2015.

(3.) It is contended that thereafter on 14.08.2015, a settlement deed/memorandum of family settlement was arrived at between the parties, whereby it was agreed that both appellant and respondent No.2 shall relinquish their shares in the properties in favour of the mother, who would thereafter transfer one property each to appellant and respondent No.2 after payment of the loan taken against the properties. It is contended that some blank documents were got signed by respondent No.2.