RAJPAL AND ANR Vs. PARKASH AND ORS

JUDGEMENT

(1.) Instant civil revision has been filed under Articles 226/227 of the Constitution of India for setting aside the order dated 27.04.2013 (Annexure P-7) passed by learned Civil Judge (Jr. Divn.), Ludhiana whereby application under Order VIII Rule 6- C of the Code of Civil Procedure, 1908 for exclusion of counter-claim set up by defendant no.2 in her written statement, moved by the petitioners- plaintiffs has been dismissed.

(2.) I have heard learned counsel for the petitioners and perused the record.

(3.) Vide impugned order dated 27.04.2013, the trial Court after perusing the documents and pleadings has rightly come to the conclusion that counter-claim is with regard to the same very property, therefore, application of the petitioners- plaintiffs for excluding the counterclaim has been dismissed.