MANMOHAN KUMAR Vs. NEELAM KHURANA

JUDGEMENT

(1.) By way of the present judgment, I shall dispose of I.A. 19811/2023 filed under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908 (hereinafter 'CPC') on behalf of the plaintiff and I.A. 20465/2025 filed under Order XXXIX Rule 4 of the CPC on behalf of the defendant no.3.

(2.) The present suit has been filed inter alia seeking the following reliefs:

(3.) Brief facts stated in the plaint, which are relevant for deciding the present applications, are as follows: