JATINDER SINGH Vs. MANJINDER SINGH

JUDGEMENT

(1.) CM No. 4971 -CII of 2013

(2.) THE application is allowed and Annexures P -1 to P -17 are taken on record, subject to all just exceptions.

(3.) THIS is a dispute between two brothers Jatinder Singh -defendant -petitioner and Manjinder Singh respondent -plaintiff. Plaintiff has filed suit alleging that both parties are joint owners in possession of the suit properties in equal shares i.e. half share each. The plaintiff has also challenged alleged Will dated 19.03.2009 by Amrik Singh, father of the parties, in favour of defendant -petitioner. Plaintiff has also claimed permanent injunction restraining the defendant from interfering in joint possession of the plaintiff over the suit properties by dispossessing him therefrom and from alienating the half share of the plaintiff therein and from alienating specific portion thereof. Temporary injunction to the same effect was also claimed by the plaintiff by moving separate application.