Supreme Court Of India

Hon'ble Judge(s): Aniruddha Bose, Vikram Nath , JJ

Civil P.C. (5 of 1908) , O.39 R.1, O.39 R.2— Application for ad interim injunction - Restraining other partners from alienating immovable properties covered under Will - Will was challenged as according to plaintiff, Will was executed under suspicious circumstances and testator had no right to execute Will in respect of properties purchased out of profits and proceeds of partnership firm - Other partners not willing to give undertaking indicating that they would not alienate properties - Order of status quo, proper. (Para 15 16)