HARBANS SINGH GILL Vs. GURJANT SINGH

JUDGEMENT

(1.) Vide this common order CR Nos.969, 970 and 971 of 2018 are being decided. Since common questions of law and fact are involved, therefore, for brevity facts are being culled out from CR No.969 of 2018.

(2.) After issuance of notice of motion on 14.02.2018, the case was adjourned in due course for 18.03.2019. Vide order dated 14.01.2019 passed in CM No.192-CII of 2019, notice was issued for final disposal of the case for 22.01.2019. Thereafter the case was adjourned for today on the joint request of the parties on 31.01.2019. With the concurrence of learned counsel for the parties, I proceeded to decide the controversy on merits.

(3.) This revision petition has been preferred against the order dated 14.11.2017 passed by the Addl. District Judge, Fatehabad, vide which the application filed by the respondentGurjant Singh for permission to file appeal as indigent person was allowed.