SHIVRAM SINGH Vs. HUKAM SINGH

JUDGEMENT

(1.) By way of this writ petition, defendant-petitioner assails the order dated 28/02/2019 whereby the application moved by him under Oder 10 CPC for staying the proceedings relating to the suit, which was filed before the ACJM, Nadbai, titled as Hukam Singh Vs. Shivram Singh, has been rejected.

(2.) Learned counsel for the defendant-petitioner submits that as the properties in question are the same, the subsequent suit filed at the aforesaid Court was hit by Section 10 CPC.

(3.) Heard learned counsel for the defendant-petitioner.