HIMMAT SINGH Vs. DILBAHADAR SINGH AND OTHERS

JUDGEMENT

(1.) LEARNED counsel for the petitioner states that only respondent No. 1 is the contesting respondent. In view of this, service on other respondents is dispensed with.

(2.) INSTANT revision petition has been filed impugning the order dated 5.3.2013 passed by learned Civil Judge (Junior Division), Kurukshetra, whereby the application moved by the petitioner under Order 1 Rule 10 CPC, has been declined.

(3.) I have heard learned counsel for the parties and perused the record.