- (1.) In this revision petition filed under Article 227 of the Constitution of India by plaintiffs Bhalle Ram and Bhagwan, challenge has been made to orders dated 10.08.2000 Annexure P-1 passed by learned Additional Civil Judge (Senior Division), Jind , order dated 31.08.2009 Annexure P-2 passed by learned Civil Judge (Senior Division), Jind and judgment dated 23.03.2012 Annexure P-3 passed by learned Additional District Judge, Jind.
(2.) Suit filed by plaintiffs/petitioners was dismissed in default by the trial Court by order dated 10.08.2000 Annexure P-1. Plaintiffs moved application on 05.08.2004 for restoration of the suit. The said application has been dismissed by the trial Court vide order dated 31.08.2009 Annexure P-2.
(3.) Appeal against the said order preferred by plaintiffs has been dismissed by learned Additional District Judge, Jind vide judgment dated 23.03.2012 Annexure P-3. All these orders/judgments are under challenge in this revision petition.;