SH. LAL CHAND Vs. KAMLA SHARMA AND ORS.

JUDGEMENT

(1.) The present petition is maintained by the petitioner for quashing the order dated 17.09.2015, passed by the learned Court below and for allowing his application maintained by him under section 151 of the Code of Civil Procedure.

(2.) Briefly stating the facts, which have come on the record by way of the pleadings of the parties, are as under:-

(3.) Thereafter, it has been pleaded that respondent No.2/defendant had filed the written statement by taking preliminary objections regarding cause of action, locusstandi, suppressing of material facts, tenancy under respondent No.3 as Annexure D-1, non-joinder and misjoinder of necessary parties, Court fee and jurisdiction. On merits, respondent No.2 has categorically denied the ownership of the plaintiff and also the other averments made in the plaint.