RANDHIR KARSANDAS CHIKHAL Vs. MANJULA KARSANDAS CHIKHAL

JUDGEMENT

(1.) THE co-parcenors are battling for the HUF property and suit is pending since 1984 for the same with an interim order.

(2.) THIS Notice of Motion has been taken out by the plaintiff against defendants in recently transferred and newly numbered suit in the High Court of Bombay, with basic prayers of appointment of Receiver, injunction and restrainment order from acting in any manner in respect of joint family properties of the deceased Karsandas Haridas Chikhal (the plaintiff and defendant nos. 1 to 7) including the property described in the schedule annexed as exhibit A to the plaint and all other related interim reliefs. The prayer Clause (d), which is also claimed, is reproduced as under:

(3.) THE matter was heard on ad interim reliefs and during the hearing, ad interim order granted as referred above, has been continued. By order dated 21st april, 2004, the ad interim order has been further continued till 5th May, 2004. ISSUE AT AD INTERIM STAGE: