NANDRAM Vs. DHARAMPAL AND OTHERS

JUDGEMENT

(1.) Under challenge is the order dated 3.4.2018 passed by the trial court, whereby the application filed by the defendant-petitioner (hereafter 'the defendant') under Order 8, Rule 1A(3) has been dismissed.

(2.) The facts of the case are that the respondents-plaintiffs (hereinafter 'the plaintiffs') filed a suit in 2004 for declaration and permanent injunction against the defendants. Written statement was filed by the defendants. Issues were framed on 15.11.2006. Thereafter on 24.3.2018, the defendant filed an application under Order 8, Rule 1A(3) CPC for taking on record the certified copy of amended cause titles, report of site commissioner; and the judgment dated 25.4.2011 passed on the application under Order 39, Rule 1 and 2 CPC in Civil Suit No. 1/2004 (19/2004). The said application was opposed by the plaintiffs. On consideration of the matter, the learned trial court vide its order dated 3.4.2018 dismissed the application. Hence this petition.

(3.) Heard counsel for the defendant and perused the impugned order dated 3.4.2018 passed by the trial court.