GAYATRI SHARMA Vs. SATYA VERMA

JUDGEMENT

(1.) Both these petitions are being decided by a common order as identical questions of facts and law are involved.

(2.) Respondent herein has filed a Civil Suit No. 90-K/1 of 2007 against the petitioners herein, which is pending before the learned Civil Judge, Kandaghat, District Solan, H.P. Petitioners have also filed their counterclaim which is also being adjudicated along with the above noted civil suit.

(3.) The dispute in the above noted suit and counterclaim is with respect to estate of late Shri Gita Prakash Verma. Petitioners and respondent have put up their respective claim and counterclaim seeking rights over the estate of Shri Geeta Prakash Verma to the exclusion of other.