SANGITA SAHA Vs. JAYA SAHA

JUDGEMENT

(1.) The plaintiffs have filed the present application for grant of injunction restraining the defendants from disposing of, alienating and transferring the suit property and also for release of an amount of Rs.60,35,800.00 being the share of rent of the petitioners with effect from 1/8/2018 to 30/6/2022 and for appointment of a Special Officer.

(2.) The plaintiffs have filed the present suit for partition and allied prayers. The plaintiffs are claiming their respective share over the properties by way of inheritance.

(3.) The plaintiff No. 1 is the wife of the deceased Kuldeep Saha and the plaintiff No. 2 is the daughter of Kuldeep Saha. The defendant No. 1 is the mother-in-law of the plaintiff No. 1 and the defendant no. 2 is the brother-in-law of the plaintiff No. 1.