HARBANS LAL Vs. BABITA RANI

JUDGEMENT

(1.) Petitioners have filed the present petition, under Article 227 of the Constitution of India, against order, dtd. 3/1/2023, passed by the Court of learned Civil Judge, Court No. III, Una, District Una, H.P. (hereinafter referred to as 'the trial Court'), in Civil Suit No. 39 of 2015, titled as Harbans Lal and others versus Babita Rani, whereby the learned trial Court has dismissed the application, filed under Order VI Rule 17 of the Code of Civil Procedure (hereinafter referred to as 'CPC'), filed by the petitioners-plaintiffs (hereinafter referred to as 'the impugned order').

(2.) For the sake of convenience, the parties to the lis are, hereinafter, referred to, in the same manner, as were referred to, by the learned trial Court.

(3.) The factual position, as borne out from the record, may be summed up, as under: