BUDHI SINGH Vs. LRS. OF GULJAR SINGH

JUDGEMENT

(1.) The present writ petition has been filed against the order dtd. 24/1/2018 passed by the Senior Civil Judge, Anupgarh District Sri Ganganagar, whereby, the application preferred under order 9 rule 4 read with Sec. 151 CPC was rejected.

(2.) Heard learned counsel for the parties.

(3.) Learned counsel for the petitioner submits that the petitioner-plaintiff preferred a suit for specific performance against the respondents-defendants which was decreed in his favour vide judgment dtd. 20/5/2005. However, aggrieved against the same, the respondents-defendants preferred an appeal before the Appellate Court. The Appellate Court vide its Judgment dtd. 5/10/2012 remanded the matter back to the trial court for deciding the suit afresh.