SUNIL KOHLI Vs. ANIL KOHLI & ORS

JUDGEMENT

(1.) Fao(Os) 13/2018

(2.) The plaintiff filed IA No. 4941/2017contending that he had arrayed Sunil Kohli S/o Late Sh. P.C. Kohli as defendant no.2; however the affidavit in support of the written statement filed on 31st August, 2016 by defendant no.2 had been sworn by "Suunil Kohli" which signatures did not resemble the signatures of the defendant no.

(3.) The impugned order records that on the previous date of hearing, the appellant/defendant no.2 had himself appeared before the court and stated that he had changed his signatures.