SITA DEVI Vs. JAGDISH VERMA

JUDGEMENT

(1.) By filing the present writ petition the petitioners/ plaintiffs have assailed the order dtd. 28/8/2019 passed by the Court of learned Addl. District Sessions Judge, Dudu, District Jaipur (for short 'the trial court') in Civil Suit No. 38/2017, whereby the application filed by them on 8/8/2018 under Order 6 Rule 17 read with Sec. 151 CPC was dismissed.

(2.) The facts in brief as borne out from the pleadings and arguments are that the petitioners/ plaintiffs filed a civil suit on 16/10/2017 for cancellation of the registered sale deed dtd. 18/6/2015 and for permanent injunction stating that there is a land bearing Khasra No.814, situated in village Mehla, Tehsil Mauujmabad, District Jaipur. It was prayed that the registered sale deed dtd. 18/6/2015 be cancelled in respect of the property in question and the respondent/ defendant may be restrained permanently not to alienate, mortgage etc. the property in question.

(3.) After recording of the evidence, the matter was posted for arguments on 3/5/2018 and further on two other dates.