SUNITA AGARWAL,J. - (1.) Heard learned counsel for the parties.
(2.) By means of the present petition, the order dated 19.1.2017 passed by the Additional District Judge, Court No. 4, Agra, in Civil Appeal No. 135 of 2012 (Ram Beti v. Rajendra Kumar and others) whereby the application under Order 41, Rule 27 C.P.C. filed by Rajendra Kumar has been allowed, is under challenge.
(3.) The facts relevant to decide the controversy at hand are that the Original Suit No. 141 of 2012 was filed by one Anil Kumar Verma son of Pooran Chand Verma against Rajendra Kumar son of Hari Chand. The plea taken therein was that the plaintiff was in possession of the suit property on the basis of a registered sale deed dated 8.4.2008 and the defendant namely Rajendra Kumar son of Hari Chand had no right to the property in question.;