PRABHA JAIN Vs. UDAIVEER SINGH

JUDGEMENT

(1.) This is plaintiffs' petition under Article 227 of the Constitution of India directed against the order dated 21/12/2018; whereby, an application under Order 7 Rule 11 of Code of Civil Procedure, 1908 (for short "Code, 1908"), filed by the petitioners/plaintiffs for rejection of counter claim by respondents No.9 and 10 has been dismissed.

(2.) Respondents No. 9 and 10 in a suit for specific performance and for permanent injunction filed by the petitioners/plaintiffs filed the written statement on 12/02/2016. Thereafter, on 15/03/2017 they filed the counter claim whereby they claimed permanent injunction, delivery of possession and mesne profit at the rate of Rupees One Lakh per month in respect of suit property. The reliefs sought were:-

(3.) The relief was sought on the contentions as explicited in paragraphs 16, 17 and 18:-