NAHARSINGH Vs. SMT.RAKSHA

JUDGEMENT

(1.) Heard on the question of admission and interim relief.

(2.) In this petition under Article 226 of Constitution of India, petitioners have challenged order dtd. 15/12/2022 passed in RCS A/275/2022 passed by Civil Judge, Junior Division Jobat Distt. Alirajpur and order 10/4/2022 passed in RCSA/50/2022 by the District Judge, Alirajpur whereby application under Order 39 rule 1 and 2 of the CPC filed by the respondent/plaintiffs has been allowed and confirmed.

(3.) Necessary facts for adjudication of this case are that respondents/plaintiffs have instituted a suit seeking the reliefs of declaration, partition and permanent injunction for the ancestral property(details are given in tabular form) on the basis of being daughterin-law of petitioner no.1 after the death of her husband Dheerendra.