KARAM SINGH Vs. AMARJIT SINGH

JUDGEMENT

(1.) Leave granted.

(2.) These two appeals impugn two orders of the High Court of Punjab and Haryana at Chandigarh[The High Court.]. The first is dated 27.01.2022 passed in Civil Revision No.725/2020 whereas the second is dated 04.07.2022 by which application[Misc. Application No.7259/2022] seeking recall of the order dated 27.01.2022 has been rejected.

(3.) The appellant along with Dilbag Singh (i.e., proforma respondent no. 9) instituted Suit No.424 of 2019 against Amarjit Singh (i.e., respondent no.1), Shamsher Singh (i.e., respondent no.2), Jagdish Singh (i.e., respondent no.3), Smt. Nachhattar Kaur (i.e., respondent no.4), Kuldeep Kaur (i.e., respondent no.5), Sukhdeep Kaur (i.e., respondent no.8), Sandeep Singh (i.e., respondent no.6) and Major Singh (i.e., respondent no.7) for: