ABDUL RAHMAN Vs. SHRI LABH SINGH

JUDGEMENT

(1.) S.B. Civil Revision Petition No. 1317/99 was filed by the plaintiff against the defendants for deleting issue No. 4 framed in the suit No. 17/99. Three issues relating to res judicata, limitation and locus standi of the plaintiff was framed where as the 4th additional issue as framed was about the jurisdiction of the court.

(2.) The respondent ladies had appeared and had stated that 'for the reason that they, the defendants, are being harassed since so many decades and for expediating the suit had no objection if the issue No. 4 is to be deleted as desired by the opposite party, an order was passed accordingly.

(3.) S.B. Civil Misc. Application No. 44/2000 was moved in the revision petition with the prayer that for the reason that the plaintiff Abdul Rahman had lost his case right upto High Court and he had started third round of litigation, therefore, prayer was made for a direction to the civil court to decide the suit as early as possible. It was even mentioned by the applicant Prasony Bai that having been frustrated because of such type of litigation, she is even prepared to sell the land to the plaintiff at reasonable market price to end the litigation once for all.