- (1.) C M No.9924-CII-2016 The application is allowed as prayed for. CR No.3351 OF 2016 1. The present revision petition has been preferred against the order dated 17.03.2016 passed by learned Civil Judge (Senior Division), Talwandi Sabo, vide which Malkit Singh has been allowed to pursue the suit on behalf of the minor plaintiff-Sehajpreet Singh and parties have been ordered to maintain status quo regarding the suit property.
(2.) I have heard Mr. M. J. S. Bedi, Advocate learned counsel for the petitioner and carefully gone through the paper book.
(3.) Learned counsel for the petitioner contended that the suit on behalf of minor plaintiff-Sehajpreet Singh has been filed by Malkit Singh alleging himself to be the next friend of the plaintiff. He contended that father of the plaintiff has already died. Petitioner-Rajvir Kaur is the mother of the minor-plaintiff, who is the natural guardian of the plaintiff. He contended that in the presence of mother of the plaintiff, Malkit Singh the uncle of the plaintiff, cannot act as the next friend and the learned Trial Court has wrongly granted the permission to Malkit Singh to pursue the suit on behalf of the minor plaintiff.;