RUMA KAUR Vs. JOGINDER SINGH RAINA

JUDGEMENT

(1.) THE two plaintiffs i.e. Ms. Ruma Kaur and her husband Sh. Mohan Singh have instituted the present suit on 07.11.2008 for recovery of possession of:

(2.) SUMMONS of the suit were issued. A written statement has been filed on behalf of the defendants 1&2 i.e. Sh. Joginder Singh Raina and Ms. Harminder Kaur. Though the defendant No.4 Mr. Parminder Rana was also served and had appeared through advocate on 23.03.2009 but failed to appear thereafter and has also not filed any written statement. The defendant no.3 was ordered to be served by publication. In the meanwhile, the plaintiff no.2 Sh. Mohan Singh died and an application for substitution of his legal representatives was filed and which was allowed on 13.10.2011. The plaintiffs have filed replication to the written statement of the defendants 1&2. The defendant no.3 Mr. Dinesh Kumar and defendant no.4 Mr. Parminder Rana were proceeded ex parte on 19.12.2011.

(3.) THIS application was listed for hearing on 02.04.2014 when the counsel for the plaintiffs did not appear and sent a proxy counsel who had no knowledge of the case. The counsel for the applicant / defendants no.1&2 was heard and the hearing adjourned to 03.04.2014 for the counsel for the plaintiffs to address arguments. The counsel for the plaintiffs addressed arguments on 03.04.2014 but upon being quizzed, sought adjournment for today, stating that this is a legal aid matter and he will have to take instructions from the plaintiffs. Today, the counsel for the plaintiffs has not appeared and has sent a message that this Court may pass appropriate orders.