AMITA SHARMA Vs. AJAY SHARMA

JUDGEMENT

(1.) Challenge in the present revision petition is to the order dtd. 17/4/2023, passed by learned Court below, whereby, an application under Order 32 Rule 3 CPC, filed by the present petitioners, was dismissed and also allowed the application under Order 1 Rule 10, purported to have been filed by respondent No.2 i.e. Dr. Sita Sharma.

(2.) In pursuance of the notice issued, respondents made appearance through their respective counsel. Learned counsel for the parties heard.

(3.) The facts, as culled out from the paperbook, are as follows:- That, initially, Dr.Amita Sharma and Dr.Arpana Raj, who are petitioners before this Court, together with their mother Dr.Sita Sharma (who is respondent No.2 in the present petition), had filed a suit for declaration against Dr.Ajay Sharma, who is brother of the petitioners and son of respondent No.2 i.e. Dr.Sita Sharma, who was plaintiff No.3 before the Court below.