GURMEET SINGH Vs. MANJEET SINGH

JUDGEMENT

(1.) CM No. 10032/2015 (Exemption) Allowed, subject to all just exceptions. CM(M) 510/2015 and CM No. 9904/2015 (Stay)

(2.) THE Petitioners/Plaintiffs filed a suit seeking relief of permanent injunction against the Respondent claiming that they were sons of Shri Manjeet Singh and Smt. Kawaldeep Singh and are in possession of certain portions of the suit premises and the Respondents/Defendants were threatening to dispossess them without due process of law.

(3.) THE Petitioners/Plaintiffs filed an application under Order VI Rule 17 CPC which was allowed vide order dated 5th May, 2014. The Defendants/Respondents were given opportunity to file the amended written statement but they did not avail of the same. However, the Defendant No.2, that is, Smt. Kawaldeep Singh filed the present application under Order VI Rule 17 CPC and also placed on record the counter claim.