RAJINDER SINGH Vs. LIC HOUSING FINANCE LIMITED

JUDGEMENT

(1.) By this petition, the petitioners challenge the order passed by the learned Additional District Judge, Rohtak, dated 07.05.2019, by which his appeal against the order passed by the learned Civil Judge (Jr. Divn.)-cum-JMIC, Rohtak, dated 02.04.2018, dismissing his application filed under Order 39 Rules 1 and 2 of the CPC, has also been dismissed.

(2.) The petitioners (plaintiffs before the trial court) have instituted a suit against the respondents, seeking a declaration to the effect that the letter issued to them by the respondents-defendants on 25.09.2017 be declared to be illegal, unjust, perverse etc. and not binding on the plaintiffs.

(3.) The said letter (is not on record but produced in Court by the learned counsel on the asking of the court), is one by which an amount of Rs.245409.68 p. has been demanded from the petitioners, such amount contended to be accruing on account of default in re-payment of the loan stated to have been advanced by the respondent-LIC Housing Finance Limited, to the petitioners.