NIRMALA DEVI Vs. LEELA DEVI AND ORS

JUDGEMENT

(1.) This Revision Petition is directed against the order, dated 5.9.2013 passed by learned Civil Judge (Senior Division) Kandaghat, Solan, in CMA No. 158-K/6 of 2013 in Civil Suit No. 11-K/1 of 2005.

(2.) 'Key facts' necessary for adjudication of this petition are that the petitioner/plaintiff (hereinafter referred to as "the plaintiff" for the sake of convenience) filed a civil suit bearing C.S. No.11-K/1 of 2005 for declaration against the respondent /defendant No.1 (hereinafter referred to as " defendant No.1" for the sake of convenience) and proforma respondents/defendants No. 2 to 4 (hereinafter referred to as the "proforma defendants No. 2 to 4" for the sake of convenience).

(3.) The suit was contested by defendant No.1.