ORUJ AHMED Vs. RASHIDUDDIN

JUDGEMENT

(1.) PRESENT suit has been filed by the plaintiff with the following prayers:

(2.) THIS is an application filed by defendants no.1 and 2/applicants under Order VII Rule 11 CPC for rejection of the plaintiff.

(3.) BEFORE the rival submissions of counsel for the parties can be noticed the facts of the case are that one, Sh.Abdul Rehman, executed a Power of Attorney in favour of Sh.Rashiduddin, defendant no.1 herein, who entered into physical possession through his maternal grand -father, Sh.Abdul Rehman, and was represented by the General Power of Attorney holder, defendant no.1 in various litigations in this Court and subordinate Courts.