PRITI UPENDRRA PAREKH Vs. MAHENDRA CHIMANLAL PAREKH

JUDGEMENT

(1.) Heard learned Counsel for the appellant and learned Counsel for the respondents.

(2.) The challenge in this Appeal is to an order dated 22/01/2018 passed by the learned Judge, 6th Addl. Small Causes Judge and Jt. Civil Judge, S.D., Pune. The appellant is the wife of Upendra Parekh. Their marriage was solemnized in the year 2006. 2 years after their marriage, in an unfortunate incident, the husband of appellant died. The appellant contended that the properties belonging to her deceased husband which are his exclusive properties and properties in which he has share are being misappropriated by the defendants. It is the contention of the learned Counsel for the appellant that plaintiff was not aware of the properties owned by the deceased Upendra. Even after filing of the Suit, the appellant came to know about several other properties and investments to which deceased Upendra is entitled to and the same are being misappropriated by the defendants. Therefore, detailed application for amending plaint was moved. The plaint has since then been amended.

(3.) By filing the application at Exhibit 180, the appellant sought appropriate order against the defendants restraining them from selling, alienating, transferring and/or appropriate directions from otherwise transferring the said properties and investments and operating the accounts.