IKE S GILL Vs. GOVIND S GILL

JUDGEMENT

(1.) By this order, I shall dispose of IA No.1082/2012 filed by the plaintiff seeking temporary restraint order restraining the defendants from seeking/effecting the registration of any gift deed with respect to the suit property or in any manner transferring or creating any rights with respect to the suit property in favour of defendant No. 1 during the pendency of the suit.

(2.) The brief facts of the case which lead to the filing of the present application are enunciated as under:

(3.) As a matter of backdrop, it is pertinent to mention that the plaintiff earlier filed a suit seeking declaration that the Will dated 11.03.2010 and gift deed dated 12.03.2010 be declared void. But, thereafter amended the plaint, this court by order dated 20.12.2010 allowed the amendment whereby, the plaintiff was allowed to confine his challenge to the gift deed only.