HARBANT KAUR Vs. RANJEET SINGH

JUDGEMENT

(1.) I.A. 9380/2021 (for passing appropriate order after preponing the case & for passing appropriate orders on the application moved under Order 39 Rule 1 & 2 i.e. I.A. 7871/2021)

(2.) The application is disposed of.

(3.) The case, as set out in the plaint, is that Late Mr. Ujagar Singh father of Defendant No. 1 and grandfather of the Plaintiffs herein passed away sometime in the year 1982. On his death, properties owned by him including the suit properties, devolved upon his children, which included inter alia, Defendant No. 1.