(1.) By way of this petition, petitioners/defendants have challenged two orders passed by learned Civil Courts i.e. (a) Order dated 04.05.2019, passed by learned Civil Judge (Junior-Division), Court No.3, Ghumarwin, District Bilaspur, H.P., in case C.M.A. No.203-6/2019, in Civil Suit No.414-I/17/10, titled as Sukh Dev & Another Versus Sunka Ram & Another, vide which an application filed by the petitioners under Order 13, Rule 10 of the Code of Civil Procedure, has been dismissed; and (b) Order dated 08.04.2019, passed by the Court of learned Civil Judge (Junior Division), Court No.3, Ghumarwin, District Bilaspur, H.P., in case C.M.A. No.163-6/2019, in Civil Suit No.414-I/17/10, titled as Sukh Dev & another Versus Sunka Ram & another, vide which an application filed by the petitioners under Order 8, Rule 1-A (3) of the Code of Civil Procedure has been dismissed.
(2.) I have heard learned counsel for the parties and have also gone through the impugned orders as well as other documents appended with the petition.
(3.) It is not in dispute that the suit has been filed by the present respondents against the petitioners as far back as in the year 2010. These applications admittedly have been filed in the year 2018. The applications have been dismissed by learned Court below inter alia by holding that the same were cryptic.