SANTOSH LAL Vs. GOPAL

JUDGEMENT

(1.)

(2.) GOPAL , respondent No. I, filed a suit for permanent injunction against the present petitioners in the Court of Additional Civil Judge Class -I, Joura, with regard to survey Nos. 1228, 1229, 1331 and 1434, situate in village Alapur of District Morena. After the present petitioners filed their written statement in the Court the Court framed the issues. The petitioners by their inter -locutory application No.2, under Order 14 Rule 5 of the Code of Civil Procedure, prayed for framing two additional issues. The trial Court, by the impugned order, rejected the prayer of the petitioners. The trial Judge was of view that the proposed issues were covered by the issue No.1 framed by him. Issue No. 1 framed by the Court is "whether the defendant No.6 is the proprietor of the said lands -

(3.) THE petitioners prayed for framing of the following issues: