STATE OF J&K Vs. AB MAJID BHAT

JUDGEMENT

(1.) PETITIONERS , by the medium of these revision petitions, have questioned orders dated 20.05.2006, 27.12.20.06 and 15.02.2007 passed in learned 1st Additional District Judge, Srinagar, in Civil Suit titled Abdul Majid Bhat & Ors. Vs. State and others, for short the impugned orders, on the grounds taken in the revision petitions.

(2.) IT appears that plaintiffs -respondents herein filed a suit for recovery of money. Petitioners - -defendants 3 and 4 filed written statement. The petitioners - -defendants 3 and 4 have admitted in para -3 of their written statement that Rs. 3,39,743/ - is due to plaintiffs 1 to 3. It is apt to reproduce para 2(a) and 3 of the written statement heroin:

(3.) THAT the contents of the said para are denied and it is submitted as under: -