VIPIN KUMAR MANAKTALA Vs. VINOD KUMAR

JUDGEMENT

(1.) The Plaintiff assails the correctness of the order passed on 4/7/2023 [hereinafter referred to as 'Impugned Order'] by the learned Single Judge [hereinafter referred to as 'LSJ'], while modifying the injunction order passed on 22/12/2020. Now, as per modified order, the Defendants [the Respondents herein] have been restrained from alienating, 25% of the Suit Property.

(2.) For sake of convenience, the parties before this court shall be referred to in accordance with their status before the LSJ.

(3.) In order to comprehend the issues involved in the present case, it is imperative to cull out the genealogy of the family and the relevant background facts, which are set forth hereinafter.