LAL SINGH CHOUHAN Vs. KISHAN SINGH CHOUHAN

JUDGEMENT

(1.) This writ petition has been preferred by the petitioner/plaintiff being aggrieved by order dtd. 10/7/2021 (Annex.5) passed by National Lok Adalat, orders dtd. 12/7/2021 (Annex.6) and 19/9/2023 (Annex.10) passed by learned District Judge, Sirohi.

(2.) Briefly stated, the facts of the case are that the petitioner and respondents No.1, 2 and 3 are the siblings. The petitioner/plaintiff filed a suit for partition and permanent injunction against respondents No.1, 2 and 3 before the learned District Judge Sirohi. In the plaint it was, inter-alia, averred that petitioner's father and mother expired on 7/4/2004 and 20/10/2020 respectively. After death of petitioner's parents, the defendants on the basis of forged Will got their names mutated in the revenue record. The petitioner/plaintiff thus filed the suit claiming his ? share in the suit land.

(3.) The suit was registered and summons were issued to the respondents/defendants. Thereafter, despite service of the summons, when no body appeared on behalf of respondents/defendants, an ad-interim injunction was passed on 2/1/2021 restraining the defendants No.1 and 2 from selling or transferring the suit property and they shall no alter the status of the land as also the revenue record.