IQBAL KAUR Vs. LT COL. BALDEV SINGH

JUDGEMENT

(1.) APPLICATION is allowed and Annexure P-7 is taken on record, subject to all just exceptions. Main Case :

(2.) LEGAL representatives of original defendant no.1 Harvinder Singh (appellants before the lower appellate court) have filed this revision Petition under Article 227 of the Constitution of India assailing order dated 31.08.2010 (Annexure P-6), passed by learned Additional District Judge Faridkot, thereby dismissing application (Annexure P-5) moved by the petitioners for framing of additional issues.

(3.) RESPONDENT no.1-plaintiff Baldev Singh Dhaliwal filed suit for recovery of money against Harvinder Singh (now represented by the petitioners) and also impleading LIC of India as proforma defendant. Petitioners were allowed to amend their written statement on payment of Rs.5,000/- as cost to plead that the plaintiff is money lender and has no money lending license and has not complied with the provisions of the Punjab Registration of Money Lender's Act, 1938. The trial court, vide judgment and decree (Annexures P-2 and P-3), decreed the plaintiff's suit. Petitioners have filed first appeal against said judgment and decree of the trial court.