Himachal Pradesh High Court
Prem Lal vs Roshan Lal And Others on 27 April, 2016
Author: Sanjay Karol
Bench: Sanjay Karol
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA.
CMPMO No.28 of 2016
.
Decided on : 27.4.2016
Prem Lal ...Petitioner.
Versus
Roshan Lal and others ...Respondents
Coram:
The Hon'ble Mr. Justice Sanjay Karol, Judge.
of
Whether approved for reporting? No 1
For the Petitioner : Mr. Devender K. Sharma, Advocate.
For the Respondentsrt : Mr. H.S. Rangra, Advocate.
Sanjay Karol, J. (oral)
Plaintiff, respondent No.1 herein filed a suit for permanent prohibitory injunction. The construction raised over the suit land was objected to by the plaintiff. In the said suit, defendant No.2 Shri Bakshi Ram filed written statement categorically pleading that it is only he who has raised construction over the land. As such, impugned order, rejecting the defendants' application seeking impleadment of co-
sharers/owners as party defendants, only merits rejection. The order cannot be said to be perverse, erroneous or illegal in the sense that the provisions of law have been misconstrued and misapplied. As such, present petition stands dismissed, so also pending application(s), if any.
April 27, 2016 (KS) (Sanjay Karol), J.
Whether reporters of Local Papers may be allowed to see the judgment?
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