GURDEV SINGH Vs. HARCHAND SINGH

JUDGEMENT

(1.) This is a civil revision and has been directed against the order dated 17.1.1998 passed by the Court of Additional District Judge, Ludhiana which affirmed the order dated 6.9.1993 passed by the Court of Sub Judge 1st Class, Ludhiana which dismissed the application of the petitioner under Order 9, Rule 13, C.P.C.

(2.) The brief facts can be noticed in the following manner:-

(3.) I have heard Mr. M.L. Saggar, Advocate on behalf of the petitioner, Mr. T.N. Gupta, Advocate on behalf of the respondents No. 1 and 2, who are LRs. of Harchand Singh (plaintiff/decree-holder) and with their assistance I have gone through the records of this case.