HIRALAL Vs. KHUBCHAND

JUDGEMENT

(1.) This writ petition has been filed by the petitioners defendants feeling aggrieved by order dtd. 3/8/2019, whereby application filed by the petitioners under Sec. 10 CPC has been dismissed.

(2.) Learned counsel for the petitioners submitted that a suit for declaration and permanent injunction has been filed by the respondents and in the same suit, prayer has also been made to declare the plaintiffs as owner of the land.

(3.) Learned counsel submitted that the other suit of eviction and arrears of rent has been filed against the present petitioners.