KIRANJIT GUJRAL Vs. PAMINDER GUJRAL

JUDGEMENT

(1.) With the consent of the learned counsel representing the parties, the present Appeals that arise out of the same civil suit bearing CS(OS) No. 3262/2012 titled as Shri Paminder Gujral & Ors. vs. Kiranjit Gujral & Ors., shall stand disposed of by this common Order.

(2.) FAO(OS) 89/2023 has been filed under Sec. 10 of the Delhi High Court Act, 1966, against the Judgment dtd. 19/7/2023 passed by the learned Single Judge [hereinafter referred to as "LSJ"] in IA. No. 5138/2018 in CS(OS) No. 3262/2012, wherein the application under Sec. 151 of the Code of Civil Procedure, 1908 [hereinafter referred to as "Code"] filed on behalf of Appellants seeking stay of the proceedings in terms of Sec. 10 of the Code, was dismissed.

(3.) The second Appeal, being RFA (OS) 43/2024, filed under Sec. 96 read with Order XLI of the Code, challenges the Judgment dtd. 28/6/2024 passed by the LSJ in I.A. 17361/2018 in CS(OS) No. 3262/2012, wherein the LSJ, while exercising the enabling powers under Order XII Rule 6 of the Code, passed a preliminary decree on admissions and thereby, partitioned the moveable assets of Late Mr. Mohinder Singh Gujral [hereinafter referred to as "MSG"] among his four children.