RAM SINGH Vs. TARANBIR SINGH

JUDGEMENT

(1.) Ram Singh, Defendant has invoked jurisdiction of this Court under Article 227 of the Constitution of India to challenge order dated 11.6.2010 Annexure P-5 passed by earned Additional Civil Judge (Sr. Division), Patiala, thereby dismissing application Annexure P-3 moved by Defendant's wife Surjit Kaur for appointing her as next friend guardian) of the Defendant for filing written statement and for conducting the suit on behalf of the Defendant.

(2.) Defendant's wife alleged in the application that Defendant is incapacitated and unable to understand or to communicate with his counsel on account of deafness and illiteracy. Any communication with Defendant is possible through his wife, who can make he Defendant to understand the question put to him by gestures.

(3.) Plaintiff-Respondent opposed the aforesaid application by filing reply Annexure P-4