NARINDER KAUR Vs. GURDEEP SINGH AND OTHERS

JUDGEMENT

(1.) The plaintiff aggrieved by the dismissal of her application praying not to permit the defendants no. 7 to 10 to file written statement, has come forward with the present Revision.

(2.) The fact remains that the defendants no. 7 to 10 have been impleaded as defendants only at the instance of the Revision petitioner herein. Further, the suit has been filed seeking a relief of declaration that the plaintiffs and the defendants no.4 and 5 are the joint owners in possession. It is not a case where the suit has been filed for bare injunction.

(3.) In view of the above, the trial Court rejected the plea of the plaintiff and permitted the defendants no.7 to 10 to file their written statement.