RAJESH KUMAR SINGH Vs. AJAY KUMAR

JUDGEMENT

(1.) Heard.

(2.) The petitioner/plaintiff has filed the present petition being aggrieved by order dated 09.10.2018 whereby the application filed under Order 11 Rule 21 of CPC has been dismissed.

(3.) The plaintiff and defendant no.1 are real brothers. Defendant no.2 is wife of defendant no.1. Initially, the plaintiff filed a suit for declaration and the cancellation of sale deed dated 07.04.2011 against his brother, father and mother. During pendency of the plaint, the names of defendant nos.3 and 4 have been deleted from the array of defendants due to their death.