SUSHEELA RANA Vs. BRIJ BHUSHAN RANA

JUDGEMENT

(1.) The appellant No.1 is defending a suit for partition filed by her son.

(2.) When such partition suit was taken up by learned Trial Court on 7/5/2024, it restrained the appellant from the raising any construction over the suit property till further orders, and her son was also directed to comply with Order XXXIX Rule 3 CPC within a week.

(3.) However, fact remains that no affidavit of compliance was filed when the matter was thereafter taken up on 7/8/2024.