NEENA SHARMA Vs. SUDESH SHARMA & ORS

JUDGEMENT

(1.) By way of this appeal, a challenge has been laid by the appellant (plaintiff in the suit) to the order dated 1st August, 2016 passed by the ld. Single Judge in I.A.No.16601/2015 (filed under Order VII Rule 11 of the CPC) in CS(OS)No.241/2015 titled Neena Sharma v. Sudesh Sharma & Ors. by the respondents (defendants in the suit).

(2.) We have heard ld. counsels for the parties on this appeal.

(3.) The parties before us are the widow and children of late Shri Om Prakash. Late Shri Om Prakash was married to Smt. Sudesh Sharma (respondent no.1 herein). From their marriage, they were blessed with one daughter (appellant herein) and three sons, who have been arrayed as respondent nos.2 to 4 in the present appeal (defendant nos.2 to 4 in the suit).