AJAY MALIK Vs. PREM LATA

JUDGEMENT

(1.) The suit has been filed by the plaintiffs for the following reliefs:

(2.) By an order dated 16.05.2018, issues were framed. Issue No.1 reads as follows:

(3.) The present application was thereafter filed by defendant No.2 for an order treating the above issue as a preliminary issue. By an order dated 19.02.2019, the application was allowed, and issue No.1 was directed to be treated as a preliminary issue and/or an objection under Order VII Rule 11 of the Code of Civil Procedure, 1908 [hereinafter referred to as "the CPC"].