LIAQ RAM Vs. GANGOTRI

JUDGEMENT

(1.) THE present petition under Article 227 of the Constitution of India has been filed by Shri Liaq Ram effectively against the decree holders being respondents No. 1 to 7 herein (referred to as the decree holders). The other respondents are in effect proforma respondents.

(2.) IN terms of impugned order dated 31.5.2004 passed by Civil Judge (Jr. Division), Theog, District Shimla, H.P. in CMA No. 75/6 of 2004/2003, titled as Liaq Ram v. Kahan Chand and Ors., the petitioner 'sapplication filed under Order 21 Rule 26 read with Section 151, CPC stands dismissed.

(3.) THE suit was contested by various defendants including Shri Bhagat Ram whose share in the suit land stands purchased by the petitioner herein.