RAVINDRA BHATIA Vs. KANTA BHATIA

JUDGEMENT

(1.) These two writ petitions have been preferred against the common order dtd. 24/1/2017, passed by the learned Judicial Magistrate, No. 2, Sriganganagar (hereinafter referred to as 'the learned Trial Court'), vide which two applications of the petitioner, one under Order VI Rule 17 of the Code of Civil Procedure, 1908 and another under Order VII Rule 14 of the Code of Civil Procedure, both dtd. 4/12/2015, were rejected.

(2.) "Narrating in brief, the facts relevant for the present purposes are that the plaintiff (petitioner herein) instituted a suit for permanent injunction against the defendants (respondents herein), inter alia asserting his possession over the disputed land. The respondents-defendants filed written statement claiming their possession over the subject land.

(3.) On the basis of the pleadings of the parties, following issues came to be framed by the Trial Court on 30/3/2015:-