GULSHAN JIT SINGH Vs. JASWINDER SINGH & ORS

JUDGEMENT

(1.) This is an appeal preferred against the order dated 26.04.2005 passed by the Additional District Judge, Tis Hazari Courts, Delhi. The impugned order was passed on an application moved under Order 39 Rule 2 A of the CPC by the appellant.

(2.) Being aggrieved, the instant appeal has been preferred.

(3.) The broad facts, in the background of which, the present appeal has been filed, are as follows :-