VINOD CHAND Vs. JYOTI SINGH

JUDGEMENT

(1.) With consent of learned counsel for the parties, the matter is finally heard.

(2.) Defendants take exception to order dated 26.10.2015; whereby, the trial Court in a suit for declaration and permanent Prohibitory injunction has dismissed their application under sections 10,151 and Order 7 rule 11 of the Code of Civil Procedure, 1908.

(3.) Suit in question by respondent No. 1/Plaintiff is for declaration of title and permanent Prohibitory injunction in respect of property bearing Khasra No.23/9 area 4.53 acre situated at Barudghat, Patwari Halka Kapasi, Revenue Circle and Tahsil Rahatgaon, District Harda. The suit is evidently filed on 26.8.2012.