G.M SINGH Vs. TRILOCHAN SINGH

JUDGEMENT

(1.) The present application has been filed on behalf of the defendant no.1 under Order VII Rule 11 of the Code of Civil Procedure, 1908 (CPC) seeking rejection of the plaint.

(2.) Notice in this application was issued on 30/9/2019. No reply has been filed on behalf of the plaintiff.

(3.) The present suit has been filed on behalf of the plaintiff seeking relief of declaration, partition and possession in respect of following three immovable properties: