PAMELA KUMAR Vs. ARUN MOHAN

JUDGEMENT

(1.) We have heard the appellant, respondent No. 1 and respondent No. 3 in person, who -incidentally are practising Advocates in this Court.

(2.) The appellant seeks to challenge the order passed on 9.9.1996 by learned Single Judge dismissing her eight miscellaneous applications ( I As 3342/96,6224/ 96, 6225/96, 6226/96, 6227/96, 7781/96. 8365/95 & 8366/96). The ground in rejecting the misc. applications being that prima facie the claim of the plaintiff is not tenable in law as she was already married before the death of her father, she cannot make any claim in the joint family of her father who had also executed a Will in respect of his interest in the property which had been duly proved in probate proceedings long ago.

(3.) Plaintiff in her suit for declaration, partition and rendition of accounts has prayed for: