SAMIR SHARMA Vs. STERRE SHARMA

JUDGEMENT

(1.) I.A. 37440/2024 (filed by plaintiff under Order XXXIX Rule 1 and 2 read with Sec. 151 CPC for grant of ad-interim ex-parte injunction) 1. With the consent of the parties the present application is taken up for disposal.

(2.) The present suit has been filed seeking partition, rendition of accounts and injunction of the estate left behind by late Capt. Satish Sharma. The plaintiff is the son whereas the defendant nos.1 & 2 are wife and daughter of late Capt. Satish Sharma.

(3.) Along with the present suit, plaintiff has also filed the present application for ad interim ex- parte injunction praying for restricting the defendants from creating any third-party interest in immovable properties mentioned in Schedule-A to the plaint.