VISHAL Vs. RAJ KUMAR

JUDGEMENT

(1.) Through this revision petition, the petitioner (plaintiff) prays for setting aside the order passed by the First Appellate Court on 26/5/2023 while accepting the miscellaneous appeal filed against interlocutory order passed by the trial Court granting injunction in his favour and against defendant No.1.

(2.) The relevant facts, in brief, are required to be analyzed before adjudicating the dispute involved.

(3.) The petitioner is the son of respondent No.1 (defendant No.1). He has filed a suit for the grant of decree of declaration that he is a co-sharer in possession being a coparcener of the suit property. The entire basis of his suit is that the suit property is a coparcenary property and therefore, he is the owner by virtue of being a coparcener by birth.