PARAMJIT SINGH Vs. FAQUIR SINGH

JUDGEMENT

(1.) This is a civil revision and has been directed against the order dated 3.2.1999 passed by Additional District Judge, Ludhiana, who affirmed the order dated 27.5.1997 passed by Civil Judge (Junior Division), Ludhiana, who dismissed the applications of Paramjit Singh under Order 9 Rule 13 C.P.C. and Section 5 of the Limitation Act.

(2.) The brief facts of the case can be described in the following manner:-

(3.) I have heard Mr. Kanwaljit Singh, Advocate on behalf of the petitioner, Mr. Suneel Chadha, Advocate on behalf of the respondent and with their assistance I have gone through the records of this case.