KEWAL KRISHAN Vs. SADHU SINGH

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) This is an application for impleading LRs of deceased petitioner No.l-Kewal Krishan. Heard. Allowed subject to all just exceptions. Amended memo of parties has been filed, which be taken on record. Main Case

(3.) Petitioners Kewal Krishan (since dead) now represented by his son Naresh Kumar @ Mahesh Kumar and wife Amra Devi, both residents of Bhucho Mandi, Tehsil and District Bathinda, had brought the present civil revision petition against respondents Sadhu Singh and others, craving for setting aside of order dtd. 8/9/2021 (Annexure P-16), passed by Civil Judge (Jr. Divn.) Bathinda, vide which application of petitioners for separating the suit for permanent injunction from counterclaim filed by defendants No.4 and 5 as well as defendants No.6 and 7 and furthermore, against order dtd. 30/4/2021 (Annexure P-8), vide which the counter claim of defendants No.6 and 7 which was initially registered as separate suit was ordered to be attached with suit for injunction for disposal.