USHA MANN Vs. RAJIV VAID

JUDGEMENT

(1.) There are three respondents in this matter. Respondents 2 and 3 have apparently been impleaded because they were parties in CS No. 95533/2016 (Rajiv Vaid v. H. P. Vaid and Ors.). They have actually nothing to do with the controversy in issue.

(2.) The impugned order dtd. 3/11/2018, passed by the learned Civil Judge, reads thus:

(3.) To my mind, such an order is completely untenable in law and borders on perversity.