JUDGEMENT
RAMACHANDRA RAO, J. -
(1.)This Revision is filed challenging order dt. 12/8/2021 passed by Civil Judge (Jr. Divn.), Dera Bassi dismissing an application under Order 7 Rule 11 CPC filed by the petitioners/defendants No.l to 3 in CS-240-2019.
The suit
(2.)The said suit was filed by respondent Nos. 1 to 4 / plaintiffs challenging the legality of the registered Will dt. 21/2/1989 allegedly executed by late Sh. Surjan Singh in favour of late Sh. Pawan Kumar, husband and father of petitioners No.2 and 3/defendants No.2 and 3, and brother of defendant no.l. Relief of possession of certain property described in the suit schedule and other reliefs were also sought therein.
The application under Or.7 Rule 11 CPC filed by defendant nos. 1-3
(3.)The petitioners herein had filed the application under Order 7 Rule 11 CPC to reject the plaint contending that the plaintiffs/respondents No.l to 4 have sought a declaration that they are successor-in-interest of late Surjan Singh and that Will dt. 21/2/1989 allegedly executed by him is null and void, and for relief of mandatory injunction to defendants No.4 and 5 to incorporate the name of the plaintiffs and proforma defendants in record of membership in respondent No.6-Society ( a society registered under the Punjab Cooperative Societies Act, 1961) [for short 'the Act'].
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