RAM NARAIN Vs. MAHAVIR SINGH

JUDGEMENT

(1.) Present application has been filed under Order XII Rule 6 read with Section 151 CPC on behalf of the plaintiff.

(2.) On the last date of hearing i.e. 05th December, 2017, as none was present for the defendants, they were proceeded ex parte. Consequently, no notice is required in the present application and the same is taken up for hearing.

(3.) Present suit has been filed for declaration and permanent injunction. The prayer clause in the present suit is reproduced hereinbelow:-