BIRMATI Vs. IQBAL SINGH

JUDGEMENT

(1.) Petitioner has filed the present petition under Article 227 read with 226 of the Constitution of India, against order dated 29.3.2010 passed by the Additional District judge, Delhi vide which application of respondent under Order 23 Rule 1 of Code of Civil Procedure (for short as ,,Code) seeking permission to withdraw/abandon a part of the claim, was allowed.

(2.) Brief facts are that, respondent filed suit for Specific Performance of Contract and Permanent Injunction against present petitioner, making following prayer:-

(3.) Respondent valued its suit for purposes of jurisdiction and court fees as under:-