SANDEEP CHHATWAL Vs. PISHORI LAL CHHATWAL AND ORS.

JUDGEMENT

(1.) THE plaintiff has filed the suit for partition, declaration, rendition of accounts and permanent injunction in respect of various properties, the details of which are mentioned in the prayer clause.

(2.) THE suit as well as the interim application were listed before Court on 6th January, 2012 when the Court issued summons in the main suit and notice in the interim application. An interim order was passed in the application being I.A. No.269/2012 under Order XXXIX Rules 1 & 2 CPC, directing the defendants to maintain the status quo with regard to title and possession of the property bearing No.3234 -P, Sector 23 -A, Gurgaon, Haryana (hereinafter referred to as the "Gurgaon Property") .

(3.) BOTH the parties have made their submissions only with regard to one of the properties, i.e. Gurgaon property against which the interim order was passed.