SANDEEP SOOD Vs. KULDEEP CHAND SOOD

JUDGEMENT

(1.) By way of instant petition, petitioners have assailed order dtd. 18/11/2023, passed by learned Civil Judge, Jubbal camp at Rohru, District Shimla, H.P., in Case No. 130-6 of 2023.

(2.) Petitioners are defendants beside others in Civil Suit No. 381 of 2023, pending before learned Civil Judge, Jubbal camp at Rohru, District Shimla, HP. The respondent herein is the plaintiff.

(3.) Plaintiff has filed the above noted suit for partition of immovable property marked in the plaint as suit property claiming it to be joint between the parties. In addition to above, decree for rendition of account, recovery of money and permanent prohibitory injunction, has also been sought.