GURSHARAN SINGH Vs. MANMOHAN SINGH

JUDGEMENT

(1.) GENESIS of this civil revision petition is found in order dated 28.5.2012 (Annexure P -6) whereby application under Order VI Rule 17 CPC for amendment of the written statement filed by the defendant, petitionr herein, was dismissed.

(2.) A suit for seeking a decree of possession of House No.306 -L, Model Town, Karnal with further relief of permanent injunction and recovery of mesne profits is pending adjudication before the Civil Judge (Senior Division), Karnal since 27.2.2009.

(3.) THE defendant contesting the suit tooth and nail has set up a family arrangement of 29.5.2000. Claiming that the suit filed by the plaintiff, respondent herein, is completely out of the domain and sweep of the said family settlement and thus is an abuse of process of law. It is further averred that the same has been filed with malafide intention just to harass and humiliate the defendant and further to grab the property in question.