GOPAL SINGH Vs. GIAN SINGH

JUDGEMENT

(1.) Aggrieved against order dtd. 20/1/2024 passed by learned Senior Civil Judge, Kinnaur at Reckong Peo, District Kinnaur, H.P. in CMA No. 27/2024, whereby the application of the petitioners under Order 7 Rule 11 of the Code of Civil Procedure (for short, 'the Code'), has been dismissed, the instant petition has been filed.

(2.) Respondent Gian Singh S/o Tanzin is the plaintiff in Civil Suit No. 47/1 of 2014 pending on the files of learned Senior Civil Judge, Kinnaur at Reckong Peo. He has prayed for following reliefs in the suit:

(3.) The above noted suit was initially filed against Gopal Singh (predecessor in interest f petitioners herein) as D-1 and Sangya Ram as D-2. S/Shri Karam Chand and Parkash Chand both sons of Tanzin were impleaded as proforma defendants.