ANITA AND ORS. Vs. BIJENDER AND ORS.

JUDGEMENT

(1.) CM(M) No. 633/2009

(2.) ISSUE notice to the respondents.

(3.) THE petitioners have challenged the order dated 17th April, 2009 passed by the learned Tribunal whereby the learned Tribunal has rejected the affidavit of the witness produced by the claimants. The learned Tribunal has further ordered that the affidavit be struck off. The learned Tribunal has further ordered that the claimants shall not be entitled to any interest for the future period and last opportunity has been granted to the claimants to produce the entire evidence.