TARLOCHAN SINGH SHERGILL Vs. NEENA

JUDGEMENT

(1.) By this petition, the petitioner challenges the orders of the learned trial court (Civil Judge, Jr. Divn., Ludhiana), dtd. 18/5/2012 and 8/7/2014 (Annexures P-11 and P-14 respectively).

(2.) Vide the first order, various applications filed before that court were disposed of, with the petitioner aggrieved of, as submitted by the learned counsel appearing for him, of two parts of the said order; viz, that by which an application dtd. 25/8/2018 filed by the petitioner (defendant no.1) seeking to debar Sh. S.K. Aggarwal, Advocate for defendant no.5 from appearing as counsel in the suit, has been dismissed; the second part of the order under challenge being disposal of the application filed by the petitioner directing defendant no.5, Niranjan Singh, to 'give' his signatures for getting the same examined "inconsonance to that application" (and he having 'given his signatures' along with photographs, in the presence of counsel for the petitioner- defendant no.1).

(3.) As regards the issue of not allowing Sh. S.K. Aggarwal, Advocate, to appear for defendant no.5, Niranjan Singh (now represented by his legal heirs, i.e. respondents no.1 to 3 herein), the learned trial court held that the sale deed dtd. 8/8/1990, in which Sh. S.K. Aggarwal was stated to be a witness, not being a sale deed under challenge, it would not debar the said counsel from appearing on behalf of Niranjan Singh.