HANUMAN Vs. ADDITIONAL DISTRICT & SESSIONS JUDGE BARABANKI

JUDGEMENT

(1.) Heard learned counsel for the petitioners.

(2.) This petition has been filed by the petitioners challenging the order dated 25.10.2019 passed by the learned Additional District and Sessions Judge, Court No.1, Barabanki, in Civil Revision No.01/2019.

(3.) It has been submitted by learned counsel for the petitioners that the Regular Suit No.477 of 2010 for permanent injunction and cancellation of Will was filed by respondent nos.2 and 3 before the learned Civil Judge (Junior Division), Court No.13 Barabanki, with the allegations that one Sripal @ Rampal @ Ramphal was the owner of certain plots of land situated in the city of Barabanki as well as certain plots of land situated in village Barabanki (Dehat) and that the respondent nos.2 and 3 are the uncle's sons. In the garb of furnishing security of his friend for bail, the petitioners got a Will executed by Sripal and they tried to forcibly take possession on the basis of such forged Will. The said Suit was filed on 15.05.2010. On 07.06.2010, the date was fixed to file written statement and issues were directed to be framed on 14.06.2010. An application for temporary injunction was also filed on which the plaintiffs were directed to do necessary pairvi. Thereafter, several dates were fixed for disposal of the application for temporary injunction and later on the matter was transferred to another court where dates have been fixed for disposal of application of temporary injunction.