HAJI AMIN SIROHA Vs. DUNGARMAL

JUDGEMENT

(1.) The petitioner-plaintiff (hereafter 'the plaintiff') is aggrieved of the order dated 14-2-2018 passed by Civil Judge Jhunjhunu in Suit No.14/2011 dismissing his applications under Order 7 Rule 14 and Order 6 Rule 17 read with 151 CPC.

(2.) The facts of the case are that the plaintiff filed a suit for permanent injunction against the respondents-defendants (hereafter 'the defendants') with the averment that he was owner of a plot admeasuring 410 sq. yds. being the suit property after having purchased the same from the defendant No.2 Vinod Kumar on 20- 6-2008 through registered sale deed on a consideration of Rs.1,47,000/-. The plaintiff claimed possession of the plot in issue. It was stated that construction over the plot have been thereafter made.

(3.) The defendant No.1 Dungarmal threatened to dispossess him. That cause of action entailed filing of the suit. The defendants filed a written statement of denial on summons served and issues were framed on 30-3-2016.