KULBIR SINGH Vs. SUKHBIR SINGH

JUDGEMENT

(1.) This appeal is directed against the order dated 8th July, 2006 passed by the learned Single Judge allowing the plaintiff-respondent to drop the prayers 'c' and 'd' made in the plaint relating to movable properties.

(2.) The said reliefs namely 'c' and 'd' made in the plaint were allowed to be withdrawn in terms of the prayer made by the respondent-plaintiffs, consequent upon which an order was passed that the amended plaint shall be filed, against which an amended written statement could also be filed. The said order was passed on 8th July, 2006, which is now being challenged in this appeal.

(3.) We have heard the appellant who is present in the Court and also learned counsel for the respondent. It is submitted by the appellant in person that the prayer for dropping prayers 'c' and 'd' was uncalled for and unjustified and the respondents want to have partial partition.