JAGDEEP SINGH Vs. SWARN SINGH @ SARWAN SINGH

JUDGEMENT

(1.) THIS appeal, preferred under Order 43 Rule 1 of Code of Civil Procedure, 1908, is directed against order dated 30.05.2012, passed by Civil Judge (Senior Division), Rishikesh, in Original Suit No. 25 of 2011, whereby said court has granted temporary injunction disposing off application 6C2, against the defendant with direction that he shall not seek mutation, or transfer of the property in suit , regarding which, he claims to have inherited the same through a 'Will dated 21.06.2010.

(2.) HEARD learned counsel for the parties.

(3.) BRIEF facts of the case are that plaintiffs and defendant are real brothers. After the death of their father they alongwith their mother inherited the land situated in Village Majri Grant, Pargana Parwadoon, Tehsil Rishikesh, District Dehradun, details of which are mentioned at the foot of the plaint. Plaintiffs Swarn Singh and Gyan Singh instituted the suit No. 25 of 2011, against the defendant (present appellant) stating that the parties alongwith their mother Dhan Kaur were collectively cultivating the land of their father late Tota Singh. It is alleged in the plaint that the defendant fraudulently, got executed the 'Will dated 21.06.2010, in respect of share of their mother and intend to dispose of the same after mutating his name.