Arun Bhansali, J. - (1.) This writ petition under Article 226 and 227 of the Constitution of India is directed against order dated 23.08.2014 passed by the trial court, whereby, the applications filed by the respondent Nos. 2 and 4 under Order I, Rule 10(2) CPC have been allowed.
(2.) Facts in brief may be noticed thus : petitioner Brij Mohan Chhangani filed a suit against his two brothers Kripa Shanker and Satya Narain and his sister Smt. Asha for partition of a house situated at Goydani Para, Jaisalmer claiming the same as belonging to Kishan Lal, their father and having ¼th share in the said property.
(3.) The written statements were filed by Kripa Shanker, Satya Narain and Smt. Asha; while Kripa Shanker supported the version of the plaintiff qua share but opposed on the nature of property, Satya Narain and Smt. Asha opposed the same.;