GUNWANT SINGH JHALA Vs. DR. YUVRAJ SINGH JHALA

JUDGEMENT

(1.) This writ petition is directed against the order dated 16.11.2017 passed by the Additional District Judge No.5, Udaipur, whereby, the application filed by the petitioner under Order XIV Rule 5 CPC has been rejected.

(2.) The respondent No.1 - plaintiff filed a suit for partition, inter alia, claiming the suit properties as joint family properties. The petitioner filed his written statement denying the averments made therein, and claimed the properties as his individual properties. Certain additional pleas were also raised regarding the nature of property in the hands of their father and a counter-claim was also filed seeking certain reliefs against the plaintiff.

(3.) Based on the pleadings of the parties, the trial court by its order dated 30.4.2016, framed twelve issues.