ANIL KUMAR Vs. DEVENDER KUMAR & ORS

JUDGEMENT

(1.) Though the suit is ripe for framing of issues but neither counsel has proposed any issues.

(2.) Time available does not permit me to peruse the pleadings, to frame the issues and especially when the plaintiff does not appear to be in any hurry to proceed with his suit.

(3.) The counsel for the plaintiff states, (i) that the plaintiff has instituted this suit for partition of several immovable properties, for permanent injunction restraining the defendants from alienating, encumbering or parting with possession of the said properties and for recovery of mesne profits; and, (ii) that issues as to the entitlement of the plaintiff to the said reliefs of partition, permanent injunction and mesne profits may be framed.