RAZIA PARVEZ Vs. SIKANDER PARVEZ

JUDGEMENT

(1.) THE plaintiffs/appellants filed a suit for partition and for accountancy alleging that the plaintiffs had a half share in the suit property. It is alleged that the plaintiff's husband and the defendants were co-owners and that in the suit property, a hotel under the name of Hill Way and a school under the name of North Point was running. Further there were various tenants in various portions of the property which were fetching rent. It is alleged that the defendants were not giving the share of the rent and income to the plaintiffs and consequently, the suit was instituted.

(2.) ALONG with the suit the plaintiffs also filed an application under Order 39 Rules 1 and 2 C. P. C. for grant of a temporary injunction. The plaintiffs also filed an application under Order 40 Rule 1 of the Code of Civil Procedure for an appointment of a receiver.

(3.) HEARD Mr. Kanwaljit Singh, the learned counsel for the appellants and Mr. T. S. Bindra the learned counsel for the respondents.