ATMA RAM Vs. KARMJEET KAUR

JUDGEMENT

(1.) This writ petition has been filed by the petitioners aggrieved against the order dtd. 20/5/2022 passed by the Senior Civil Jude, Sriganganagar, whereby, the application filed by the petitioners under Order VI Rule 17 CPC has been dismissed.

(2.) The suit was filed by the respondent no.1-plaintiff for declaration and permanent injunction in relation to a piece of land situated at Ratan Colony, Sriganganagar. The plaintiff questioned the validity of registered document dtd. 27/9/2019 executed by defendant no.2 through his power of attorney holder in favour of defendant nos. 3 to 5.

(3.) The suit was contested by the defendants no. 2 to 5 by claiming that the transfer made to them was valid. Based on the submissions of the parties, the trial court framed 06 issues.