SUNITA Vs. VIR SINGH

JUDGEMENT

(1.) The plaintiffs have filed a suit for prohibitory permanent injunction in respect of properties mentioned in the schedule. The plaintiff no.1 is the wife of late Sh.Anand while plaintiffs no 2 and 3 are the minor sons of late Sh. Anand. The defendant is the father of late Sh. Anand.

(2.) It is stated in the plaint that the parties lived as a joint family, but unfortunately Sh. Anand passed away on 31.08.1996 leaving behind the plaintiffs as his legal heirs. Sh. Anand was stated to be working as an agriculturist. Sh. Anand is stated to be the only son of the defendant. Disputes have arisen between the parties and the plaintiffs apprehended that the share of late Sh. Anand in the properties mentioned in the schedule may be sold or frittered away since in the land revenue records they were recorded in the name of the defendant.

(3.) Interim orders were granted in favour of the plaintiffs on the application filed along with suit on 09.08.2002. The interim orders were made absolute on 02.09.2005.