DULESAB Vs. SONUBAI

JUDGEMENT

(1.) The captioned appeal is by the plaintiff through GPA holder assailing the order of the Court of first instance, who has rejected the application filed under Order VII Rule 11(a) and (d) of the Code of Civil Procedure, 1908 (hereinafter referred to as 'CPC' for brevity). The said order is under challenge.

(2.) For the sake of convenience, the parties are referred to as per their ranking before the trial Court.

(3.) The plaintiff has instituted a suit seeking declaration that he may be declared as absolute owner of the suit schedule property and consequently, grant injunction and in the alternative, the relief of possession is sought to direct the defendants to handover the physical possession of the suit schedule property.