BALWINDER SINGH Vs. SAT NARAIN

JUDGEMENT

(1.) Balwinder Singh alias Balwinder Singh Kambojpetitioner/ defendant No.1 has filed this civil revision petition against Sat Narain-respondent/plaintiff and Balkar Singh-proforma respondentdefendant No.2 under Article 227 of the Constitution of India for setting aside the impugned order dated 6.10.2012 passed by the learned Civil Judge (Junior Division), Amritsar, thereby dismissing the application filed under Order 8 Rule 1 C.P.C. for striking off the defence of respondent in counterclaim as illegal etc.

(2.) I have heard learned counsel for the petitioner and have gone through the record.

(3.) From the record, I find that defendant No.1-applicant filed an application under Order 8 Rule 1 C.P.C. for striking off the defence of the plaintiff/respondent No.1 in counter-claim.