NEHA SAINI Vs. RAGHUBIR SINGH

JUDGEMENT

(1.) This petition, under Article 227 of the Constitution of India, assails order dtd. 23/3/2022, passed by the learned ADJ in CS 140/2019 (Neha Saini v. Raghubir Singh), on an application of the petitioners under Order XII Rule 6 of the Code of Civil Procedure, 1908 (CPC).

(2.) CS 140/2019 was filed by the petitioners against the respondent.

(3.) The petitioners claim to be the daughter and son of Narender Singh the pre-deceased son of Surender Kaur, who expired on 3/11/2012, and, therefore, claim to be her Class-I legal heirs.