SURINDER KAUR Vs. PRABHAT KUMAR SAHU

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India assails order dtd. 5/4/2022, whereby the learned Additional Senior Civil Judge ("the learned ASCJ") has allowed an application under Order VI Rule 17 of the Code of Civil Procedure, 1908 (CPC) preferred by the respondent, as the plaintiff in the said suit.

(2.) A brief factual recital would be apposite.

(3.) CS 11012/2016, filed by the respondent against the petitioners, sought a restraint against the petitioners from dispossessing the respondent from the suit property located at WZ-75/3, Plot No. 87, Killa No.22, Sant Garh, Major Bhupinder Singh Nagar, New Delhi ("the suit property") and from demolishing the existing structure or making any other construction in its place.