SUMAN GHANDIOK Vs. UJJAL S. MAKKER

JUDGEMENT

(1.) BY this order, I propose to decide the application being I.A.No.20188/2011 filed by defendant No.1 for recalling of order dated 2 nd December, 2011 and restoration of the suit to its original number and continuation of the order dated 22nd January, 2008 passed by this Court.

(2.) THE plaintiff, Suman Ghandiok filed the abovementioned suit for partition of the property bearing No.133/10, Golf Links, New Delhi against two defendants, namely, Ujjal S. Makker and Kaval Bajaj. The plaintiff is the sister of the defendants. Defendant No.1 has also filed the counter- claim.

(3.) PW -1, i.e. the plaintiff was examined and cross-examined on 6th April, 2011. The defendants also produced evidence by way of affidavit and also summoned various witnesses for recording further evidence of the defendants by 15th March, 2012 at 2.15 p.m.