SURYAKANT GUPTA Vs. RAJARAM GUPTA

JUDGEMENT

(1.) THIS is a revision against the order dated 26.7.1996 passed by I Additional District Judge, Rajnandgaon, in Civil Suit No. 3 -A of 1995. The disposal of this revision shall also govern the disposal of connected Civil Revision No. 1364 of 1996 (Shrikant Gupta v. Subodh Kumar Gupta and three others) as the facts and the questions raised are identical in both the revisions.

(2.) THIS revision was filed by the plaintiff, Suryakant Gupta, who claims to be sole owner of M/s. Rajaram Maize Products, Mouja Mohar, District Rajnandgaon. The suit was for declaration of the title of the applicant/plaintiff and for injunction, restraining the non -applicants/defendants from interfering with the management and conduct of business of the applicant/plaintiff.

(3.) THE non -applicant/defendant No.4, Subodh Kumar Gupta, however, contested the application by saying that the registered will was a forged document. Apart from the legal representatives on record, Rajaram left behind him, his wife Mst. Saraswati Devi Gupta and two daughters namely, Smt. Prabha Agrawal and Smt. Manju Agrawal; and also two sons namely, Shrikant Gupta and Subodh Kumar Gupta, who were already on record of the case.