LRS OF RUGLA RAM @ RUGRA SINGH & ORS. Vs. LRS OF SWAROOP SINGH & ORS.

JUDGEMENT

(1.) Heard learned counsel for both the sides on the application filed under Sec. 100 (5) read with Sec. 151 Code of Civil Procedure as also the application filed under Order 6, Rule 16 read with Sec. 151 CPC moved on behalf of the appellant on 13.7.2016.

(2.) The said application filed under Sec. 100 (5) of Code of Civil Procedure was contested by the respondent No.1 by filing a reply on 16.8.2016 wherein the objections were raised inter alia, that the proposed substantial question of law are highly misconceived, misleading and suggested just to unnecessarily drag this matter for long.

(3.) Objecting to various parts of the reply to this application, appellants moved another application under Order 6, Rule 16 Code of Civil Procedure for striking out the allegedly scandalous, unnecessary and frivolous parts of the reply.