MAHESH KUMAR Vs. KISHORE KUMAR

JUDGEMENT

(1.) PLAINTIFF Mahesh Kumar has filed the suit for partition, permanent injunction and rendition of accounts against four defendants, namely, Kishore Kumar, Ganesh Kumar, Smt. Shakuntla Devi and Smt. Chander Kanta.

(2.) THE following prayers are sought:

(3.) AS per the Will dated 22.12.1999, deceased late Sh. Chandan Singh had duly determined and bequeathed the respective shares of each of the legal heirs. It is stated in the plaint that plaintiff is in possession of 25 sq. yards of the suit property along with his brother (defendant No. 1) who is behaving in an improper way and is also refusing to hand over the possession to plaintiff and to defendant Nos.2 to 4.