KUSUM SINGHAL Vs. BALWANT RAI

JUDGEMENT

(1.) The present petition arises out of the impugned order dated 28th May, 2018, by which the Petitioner's/Plaintiff's (hereinafter, "Plaintiff") application under Order XII Rule 6 CPC was dismissed by the ld. Trial Court.

(2.) The brief background is that the Plaintiff has filed a suit for partition, possession, rendition of accounts and permanent and mandatory injunction against Respondent Nos.1-6/Defendants (hereinafter, "Defendants"), in respect of the following properties (hereinafter, "joint family properties"):

(3.) The Plaintiff is one of the daughters of Late Shri Brahm Raj, who had the following legal heirs: