DEEPAK MOHAN SUD Vs. DHARMENDER KUMAR

JUDGEMENT

(1.) THE present suit for grant of a decree for declaration, mandatory injunction and perpetual prohibitory injunction was initially filed by the plaintiffs against as many as eight defendants to the following effect:

(2.) HOWEVER , later on, consequent upon transfer of of their interest in the suit property by defendants No. 2 to 6 in favour of one Shri Dharmender Kumar, he was rt impleaded as defendant No.9 vide order dated 5.1.2012, in ou OMP No. 445 of 2011. Thereafter, names of defendants No. 1 to 8, who had transferred their rights of ownership in the suit property in favour of defendant No.9 during pendency of the suit, were ordered to be deleted from the array of defendants vide order dated 25.06.2012, in OMP No. 160 of 2012, leaving defendant No.9 as the sole defendant, who on failure to put in appearance was proceeded against ex parte vide order dated 28.3.2012.

(3.) PW 6 Shri Shiv Dev Singh, Tehsildar, has proved affidavit Ex.PW 6/A, whereby the sole defendant, Shri Dharmender Kumar has conceded the claim of the plaintiffs to the suit land.