MAHANT GIANI BHUPINDER SINGH Vs. JASMIT KAUR

JUDGEMENT

(1.) This revision petition has been filed by the plaintiff-petitioner (hereinafter referred to as 'the plaintiff'). Suit was filed by the plaintiff for declaration that he is duly appointed Mohtman of Dera Baba Joga Singh situated at Amritsar, with consequential relief on January 31, 1984. The case was being adjourned from time to time for filing of the written statement of the defendant respondents (hereinafter referred to as 'the defendants'). Some of the defendants had filed written statements and the case was fixed for March 25, 1985 for filing of the written statements of the remaining defendants. The suit was dismissed in default on March 25, 1985, on the ground that counsel for the plaintiff was not present in Court.

(2.) On March 27, 1985, an application was filed by the plaintiff for restoration of the suit in which notice was issued and the same was contested.

(3.) On the pleadings of the parties, the following issues were framed :