PAWAN KUMAR Vs. DEV RAJ

JUDGEMENT

(1.) By way of instant petition, the petitioners have assailed order dtd. 31/8/2016 passed by learned Civil Judge (Junior Division), Palampur, District Kangra, H.P. in CMA No. 260/2016 in Civil Suit No. 167/2015 whereby the application of the petitioners under Order 7 Rule 11 of the Code of Civil Procedure (for short, 'Code') has been dismissed.

(2.) The petitioners herein are the defendants in Civil Suit No.167 of 2015 and respondents herein are the plaintiffs. Hereafter, the parties shall be referred to by the same status as they hold in the civil suit.

(3.) The plaintiffs have filed Civil Suit No.167 of 2015 seeking relief in following terms: