SUNEHRI DEVI Vs. HARMESH KUMAR

JUDGEMENT

(1.) No one appears for the respondents in spite of service. When the matter was taken up on the last date (13th January, 2005) also none had appeared.

(2.) The present revision petition arises out of an order dated 6/12/2004 passed by the learned Civil Judge (Jr.Division), Samana vide which the application under Order 1 Rule 10 CPC filed by the petitioners was dismissed.

(3.) The facts are that earlier one Ajmer Singh and Tidda Ram had filed a suit against Jagrup Ram and Sita Ram for permanent injunction restraining them from interfering or putting any kind of obstruction in the passage marked as ABCDEF in the plaint. The suit was decreed and the first appeal as well as the regular second appeal filed by Jagrup Ram and Sita Ram were dismissed.