PRADEEP KUMAR BISHNOL AND OTHERS Vs. AMANDEEP AND OTHERS
LAWS(RAJ)-2015-10-191
HIGH COURT OF RAJASTHAN
Decided on October 08,2015

PRADEEP KUMAR BISHNOL AND OTHERS Appellant
VERSUS
AMANDEEP AND OTHERS Respondents

JUDGEMENT

Vineet Kothari, J. - (1.) The present revision petitions have been filed by Pradeep Kumar, Prithvi Raj and Dharampal all the three sons of Shri Banwari Lal Bishnoi and Banwari Lal Bishnoi himself, who were defendants in the suit filed by Amandeep s/o Shri Raja Ram, who is brother of plaintiff, Bhanwarlal Bishnoi, against the rejection of their application under Order 7, Rule 11 CPC by the learned trial court of the Senior Civil Judge, Raisinghnagar, District Sriganganagar in Civil Suit No.11/2013 (558/2014) - Amandeep & Ors. v. Pradeep Kumar & Ors. by the impugned order dated 11.05.2015 , with the following observations:- ...[VERNACULAR TEXT OMITTED]...
(2.) The connected S.B. Civil Revision Petition No.161/2015 - Pradeep Kumar & Ors. v. Amandeep & Ors. has been filed against the order dated 11.05.2015 itself allowing the transposition of defendants No.7 and 8 to be arrayed as plaintiffs. The relevant observations in this regard are quoted below for ready reference:- ...[VERNACULAR TEXT OMITTED]...
(3.) Aggrieved by this, the present revision petitions have been filed by the defendants.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.