KANWAR BHAN Vs. SHRI RAVAN RAM

JUDGEMENT

(1.) By way of this petition filed under Section 115 of the Code of Civil Procedure, the petitioner has challenged order dated 18.01.2020, passed by the Court of learned Civil Judge, Palampur, District Kangra, H.P. in a Miscellaneous Application filed under Order 22, Rule 4 of the Code of Civil Procedure in Civil Suit No. 75/2013, titled as Kanwar Bhan Vs. Ravan Ram, which stood disposed of by the learned Court below in the following terms:

(2.) When the case was listed on 26.02.2021, none has put in appearance on behalf of the respondents and accordingly, they were ordered to be proceeded against ex parte. Today, Mr. Vinay Sharma, learned counsel has put in appearance on behalf of the respondents and on his request, order dated 26.02.2021, is recalled and the respondents are permitted to join the proceedings.

(3.) Learned Senior Counsel for the petitioner has argued that the impugned order is not sustainable in the eyes of law, as learned Trial Court erred in not appreciating that the suit filed by the plaintiff was not only for decree of permanent prohibitory and mandatory injunction, but also with an alternative prayer for possession in case the defendant was found to be in possession of the suit land or any part thereof. On these bases, learned Senior Counsel submits that the findings returned by the learned Trial Court that right to sue did not survive after the death of the sole defendant, as the suit was filed only for permanent prohibitory inunction and mandatory injunction, are not sustainable in law, as the suit did survive in view of the alternative prayer which was made by the plaintiff in the suit. Accordingly, he prayed that this petition be allowed and the impugned order be set aside.