SANDEEP SINGH Vs. PRATAP SINGH & ORS

JUDGEMENT

(1.) I A Nos.12407/2017 & 15204/2017

(2.) The plaintiff has filed the present suit for declaration , partition and permanent prohibitory injunction regarding the following agricultural properties:-

(3.) When IA No. 12407/2017 filed under Order 39 Rules 1 and 2 CPC came up for hearing before this court on 27.10.2017, this court noted the submissions of the plaintiff that the suit properties were inherited by the father of the plaintiff, namely, defendant No.1 by virtue of sale deeds dated 10.11.1995, 05.12.1995 and 08.12.1995 and that as the properties devolved upon defendant No.1 by way of inheritance, the plaintiff cannot be ousted from the share of the plaintiff. Based on the above submissions, this court had, as noted above, passed directions to maintain status quo with regard to possession and title of the suit properties mentioned in para 3 of the plaint.