BALARAM Vs. PRAHLAD AND OTHERS

JUDGEMENT

(1.) The petitioner/plaintiff has filed the present petition being aggrieved by the order dated 27.10.2017 by which an application under Order 6 Rule 17 of CPC has been rejected.

(2.) The petitioner/plaintiff has filed the civil suit seeking decree of declaration of title and permanent injunction and also cancellation of sale-deed dated 06.06.2012. The petitioner is claiming his ownership over the land of Survey No.1604 area 3.420 hectares. The plaintiff has alleged that the Respondent No.1, who is his son-in-law, has left his daughter and fraudulently got his name mutated in the revenue record and had also executed a sale-deed dated 06.06.2012 in favour of the Respondent No.2. On coming to know this fact, he immediately filed the civil suit.

(3.) The Respondent No.1 has filed the written statement denying the averments made in the plaint.