SHYAM SUNDER Vs. NASEEB KAUR & ORS.

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dated 29.3.2016 passed by the Trial Court, whereby the application filed by the petitioner under Order 14, Rule 2 C.P.C. has been rejected.

(2.) The respondents-plaintiffs filed a suit for cancellation of sale deed dated 17.1.2001 executed by father/husband of the plaintiffs, in which they have put their thumb impression as witnesses. It was inter-alia claimed in the suit that the document was got executed fraudulently by the Counsel, who was representing the plaintiffs before the Revenue Courts.

(3.) Initially, the petitioner filed an application under Order 7, Rule 11 C.P.C. seeking dismissal of the suit as barred by limitation, which application was rejected by the Trial Court, against which a revision petition was filed, which was also dismissed.