VIJAY NAHAR Vs. ANIL NAHAR

JUDGEMENT

(1.) The parties are referred to in the same array as in the suit. The plaintiff in a suit for Partition has taken out the following applications:

(2.) It is necessary to briefly allude to the facts preceeding the filing of these applications.

(3.) The plaintiff had filed C.S.No.86 of 2004 for declaring his 1/2 share in the suit schedule properties and for appointment of an Advocate Commissioner to divide the same by metes and bounds and to allot his 1/2 share. The plaintiff has also sought for injunction, restraining the defendants from alienating or encumbering the suit schedule properties. The plaintiff and the 1st defendant are brothersand the sons of Late D.C.Nahar.