PUSHPA BHADRAKUMAR SAVJANI Vs. SAMIR BHADRAKUMAR SAVJANI

JUDGEMENT

(1.) The present Notice of Motion is taken out by Mount Unique Co-Operative Housing Society Ltd., seeking the following relief :-

(2.) The Notice of Motion is fled in the backdrop of an exhaustive order passed by Shri Justice G.S.Patel on 07/03/2019, dealing with a discord between the plaintiff and her three sons, who are the defendants

(3.) The suit is fled by the plaintiff for partition of residential Flat No.60 situated in the society and in the Notices of Motion Nos.2541 and 2542 of 2018, she sought a direction that she and her three sons contribute equally, i.e. 1/4th each to the society's maintenance charges and outgoings etc. and that the three defendants and she also pay a 1/4 th of the cost of repairs and renovations to the fat. Apart from this, the plaintiff, the mother of the three sons also had to make a request to issue direction to the sons to contribute equally to her daily expenses.