BALBIR KAUR Vs. BIKRAMJIT SINGH

JUDGEMENT

(1.) CIVIL Misc.applications are allowed subject to just exceptions. CMs disposed of.

(2.) THIS is plaintiffs' revision petition challenging the impugned order dated 18.05.2009 passed by the Lower Appellate Court, whereby appeal filed by the respondents was accepted and the order dated 22.03.2007 passed by the trial Court granting ad interim injunction in favour of the petitioners was set aside and the application under Order 39 Rule 1 and 2 was dismissed. Notice of motion.

(3.) THE subject matter of the dispute between the parties is the estate of one Swaran Singh s/o Amar Singh. THE petitioners are claiming to be the wife and adopted daughter of aforesaid Swaran Singh, whereas defendants/respondents are disputing the aforesaid facts and have set up their right to inherit the estate of Swaran Singh on the basis of a registered Will in their favour.