DIDAR SINGH Vs. BAKHSHISH SINGH

JUDGEMENT

(1.) The present revision petition is filed for setting aside the order dtd. 28/7/2025, passed by Additional Civil Judge (Sr. Division), Ajnala, whereby, the application under Order I Rule 10 CPC filed by the petitioners was dismissed.

(2.) Learned counsel for the petitioners contends that learned Additional Civil Judge (Sr. Division), Ajnala has wrongly dismissed the application filed by the petitioners only on the ground that there is a delay of more than 10 years in filing the application under Order I Rule 10 CPC read with 151 CPC.

(3.) Learned counsel for the petitioners further contends that both the petitioners are LRs (widow and son) of Didar Singh. Their application under Order XXII Rule 3 read with Sec. 151 of CPC for impleadment of LRs was allowed and they moved an application for impleadment under Order I Rule 10 CPC which was dismissed on the ground of delay in filing the application after more than 10 years. Therefore, he prays that the present petition be allowed.