MANJEET SINGH Vs. SANT KAUR

JUDGEMENT

(1.) Petitioner herein is defending a civil suit filed by his real sister. Such suit Civ DJ/611263/16 (hereinafter referred to as the present suit) was taken up by the learned Trial Court on 1/9/2018. The petitioner (defendant before the learned Trial Court) had moved three applications and his two such applications have been dismissed which has compelled him to file the present petition under Article 227 of the Constitution of India.

(2.) For the sake of convenience, I would be referring to the parties as per their nomenclature before the learned Trial Court and, therefore, the petitioner herein would be referred to as defendant and respondent Smt. Sant Kaur would be referred to as plaintiff.

(3.) The emphasis is primarily concerning dismissal of his application which he had moved under Order XXIII Rule 1 read with Order VII Rule 11 CPC.