HARIPRAKASH PAREEK Vs. LRS OF SHRI RATAN LAL

JUDGEMENT

(1.) Present writ petition has been filed challenging the order dtd. 14/10/2025 passed by the learned trial Court rejecting the application preferred by the petitioner-defendant under Order 14 Rule 5 CPC was rejected.

(2.) Explaining the background facts, counsel for the petitioner submitted that the respondent-plaintiffs filed a suit for redemption of the mortgage and possession of the suit property. The petitioner-defendant filed his written statement denying the averments made in the plaint and raising objections regarding the maintainability of the suit.

(3.) Based on the pleadings of the parties, the learned trial Court framed six issues for adjudication, including issues relating to limitation and the jurisdiction of the Court to entertain the suit.