ASHA JAIN Vs. SAJJAN PASARI

JUDGEMENT

(1.) The present suit has been filed seeking partition of the estate of late Shri Banwari Lal Pasari ('deceased'), who passed away on 22/5/1999. It is stated that the plaintiff along with defendant Nos. 1 and 2 are the Class-I legal heirs of the deceased and are entitled to 1/3rd share each in the estate of late Shri Banwari Lal Pasari. It is stated in the plaint that late Shri Banwari Lal Pasari died intestate.

(2.) The suit has been filed with respect to properties mentioned in Schedule A to the plaint. It is a matter of record that Schedule A was amended vide I.A. 12007/2022 and was taken on record by the Court vide order dtd. 1/8/2022.

(3.) This Court vide order dtd. 1/8/2022 had granted an ex-parte ad- interim order directing the defendants to maintain status quo as to title of all the properties listed in Schedule A of the plaint.