Arun Bhansali, J. - (1.) This writ petition has been filed by the petitioners aggrieved against order dated 24.08.2006 passed by the trial court, whereby, the application filed by the petitioners under Order 6, Rule 17 CPC has been rejected.
(2.) The petitioners-plaintiffs filed a suit for partition, inter alia, claiming that Manohar Lal, who was husband of petitioner No. 1 and father of petitioner Nos. 2 and 3 was the son of defendant - Khoob Chand; the property mentioned in the suit was built from the joint income of Manohar Lal and Khoob Chand and, based on the said plea, partition of the property indicated in the suit was sought.
(3.) The suit was resisted by Khoob Chand, inter alia, disputing that Manohar Lal was his son and a counter claim was filed claiming possession over some part of the suit property and for mesne profit.;