(1.) THE plaintiff is the son of the defendant. The defendant's wife, the plaintiff's mother, expired on 10th June, 2013 leaving behind a registered will dated 2nd July 2011. The plaintiff has sought administration of her estate. The plaintiff has also sought disclosure of the remainder of the estate which the plaintiff has no knowledge of. The plaintiff is the sole beneficiary under the will of the deceased which has been sought to be probated. The plaintiff claims to be the owner of the properties bequeathed by the deceased to him and the usual injunction against alienation of those properties. In the suit the plaintiff has claimed partition of immovable properties that have been bequeathed to him and mandatory injunction directing to handover those properties to the plaintiff and the usual permanent injunctions against alienation.
(2.) THE defendant has filed his affidavit -in -reply to the notice of motion to oppose the grant of ad -interim reliefs. The plaintiff has filed the rejoinder thereto.
(3.) THE plaintiff claims 1/2 undivided share which the deceased had in flat No. 14, Premkunj Co -op. Hsng, Society Ltd., Sion (West), Mumbai -400 022. The defendant resides in that flat. The plaintiff had left that premises upon certain disputes between the parties prior to the death of the deceased. In the notice of motion the usual injunctions against sale and alienation of that property would suffice.