HARCHAND MEENA Vs. MOJI RAM

JUDGEMENT

(1.) The petitioners are defendants who are feeling aggrieved against the order dt.11.10.2019 in S.B. Civil Writ Petition No. 19425/2019 whereby application filed by the petitioners under Order 8 Rule 1(3) CPC has been rejected.

(2.) The petitioners are also aggrieved against the order dt. 1.11.2019 in S.B. Civil Writ Petition No. 19424/2019 whereby the application filed by the petitioners under Section 151 CPC has been rejected by the Court below refusing to summon the Tehsildar to lead his evidence.

(3.) Counsel for the petitioners has submitted that the Court below has failed to take into account that the petitioners were in possession of document relating to description of the property in question and after getting information under Right to Information Act by moving an application on 17.9.2019, the petitioners got the complete detail with respect to old Khasra No. 909 and new Khasras were not made out from the same piece of land on 22.6.2000 by allotting Khasra Nos. 1352, 1353 and 1354 and as such agreement was fabricated.