UMA DUTT Vs. JAI DUTT

JUDGEMENT

(1.) THIS petition, under Article 227 of the Constitution of India is directed against the order passed by the learned Civil Judge (Junior Division), Kasauli, District Solan on 28.2.2013, whereby the application preferred by the petitioners, under order 1 Rule 10 CPC came to be dismissed.

(2.) THE plaintiffs -respondents filed a suit claiming therein the following relief: -

(3.) THE respondents/plaintiffs filed reply to the application wherein they denied the allegations as made in the application and clarified that he (plaintiff) had filed the suit against defendants No. 1 to 4 since they had been raising construction in his courtyard illegally and forcibly.