VEERENDR SINGH SIRADHANA,J. - (1.) By order dated 21st September, 2016, the trial Court declined the application under Order 39, Rule 1 and 2 CPC, of which the appellants are aggrieved of.
(2.) Briefly, the essential skeletal material facts necessary for appreciation of the grievance raised are that the appellant-plaintiff No. 1-Smt. Meva Devi, is wife of Shri Pokharram, who is defendant/non-appellant No.2. The appellant/plaintiff No. 1, along with her children has instituted the suit proceedings claiming right in the ancestral property to the extent of their share i.e. ?. It is pleaded case of the appellants that the suit proceedings have been instituted for cancellation of the sale-deed dated 25th August, 2010, to the extent of their share i.e. ?.
(3.) From the materials available on record, as taken note of by the Court below, it is further reflected that the proceedings are also pending before the Court of Additional District Magistrate (ADM) Shrimadhopur, District Sikar (Raj.), with reference to the mutation proceedings instituted by the Plaintiff/appellants to the extent of their share i.e. ?, in the agricultural land involved herein.;