Punjab-Haryana High Court
Harminder Kaur vs Mandeep Singh And Others on 30 October, 2013
Author: Rajan Gupta
Bench: Rajan Gupta
CR-5932-2013 1
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
Civil Revision No.5932 of 2013
Date of decision: 30.10.2013
Harminder Kaur ...Petitioner
Versus
Mandeep Singh and others ...Respondents
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA
Present: Mr. Parveen Kumar Garg, Advocate for the petitioner.
Rajan Gupta, J. (oral)
Present revision petition is directed against the order dated 5.9.2013 (Annexure P-5), passed by the trial court whereby respondent No.1 has been allowed to file a separate written statement.
Learned counsel for the petitioner has assailed the order. According to him, same is unsustainable.
I have heard learned counsel for the petitioner and given careful thought to the facts of the case.
It appears that plaintiff filed a suit for declaration that he was owner in possession of land as described in the plaint. He also sought permanent injunction to restrain the defendant from alienating the suit land. It appears, during the pendency of suit application for amendment of plaint was filed. The plea was allowed. Thereafter, defendant No.2 sought permission to file separate written statement. This prayer has been accepted by the court below. The stand of the petitioner is that defendant No.2 could not have been allowed to file separate written Singh Rajpal 2013.10.31 16:10 I attest to the accuracy and integrity of this document Chandigarh CR-5932-2013 2 statement. I find no merit in this plea. No legal infirmity with the impugned order has been pointed out. Revision petition is, thus, without any merit.
Dismissed.
(RAJAN GUPTA) JUDGE 30.10.2013 'rajpal' Singh Rajpal 2013.10.31 16:10 I attest to the accuracy and integrity of this document Chandigarh