MOHAN LAL Vs. NAIN SINGH

JUDGEMENT

(1.) Heard Shri Ravi Kiran Jain, Senior Advocate for the revisionist and Shri Dharmveer Jaiswal for the opposite party.

(2.) By the order impugned, the Civil Judge (Senior Division) has rejected an application 70-Ka, which had been filed by the plaintiffs 1 and 3 and the defendant. He has, however, allowed application No.75-Ga filed by the plaintiffs 1 and 3 resiling from the agreement contained in application 70-ka.

(3.) Application 6-Ga(2) filed by the defendant that the agreement contained in application 70-Ka be verified by the Court and the application 75-Ga praying for opportunity to adduce evidence to show that the agreement contained in application 70-Ka, was not obtained by fraud has been simultaneously rejected.