KAILASH CHANDER Vs. NARINDER KUMAR AND OTHERS

JUDGEMENT

(1.) By way of this civil revision, the petitioner has assailed the order dated 24.07.2015 passed by Additional Civil Judge (Senior Division), Phillaur allowing the application under Order 6 Rule 17 of the Code of Civil Procedure (for short, "the Code") filed by the respondents-plaintiffs in Civil Suit No.3583 of 2013.

(2.) According to the petitioner, a suit for declaration was filed by the respondents-plaintiffs claiming to be joint owners of house bearing No.B3/87, situated in the area of Mohalla Malaha, Tehsil Phillaur, District Jalandhar alongwith other movable and immovable properties of deceased Shri Krishan Lal on the basis of registered will dated 22.07.1998. Petitioner appeared and filed written statement contesting the suit on several grounds.

(3.) He claimed to be in possession of the suit property for the past several years.