HARGURSHARAN SINGH Vs. AMRINDER KAUR

JUDGEMENT

(1.) This petition filed under Article 227 of Constitution of India impugns the order dtd. 26/3/2019 passed by the SCJ - cum - RC, Central District, Tis Hazari Courts, Delhi ('Trial Court') in civil suit no. 96109/2016, titled as 'Smt. Amrinder Kaur v. Hargurusharan Singh', whereby the Trial Court while deciding the Petitioner's application under Order XIV Rule 5 of Code of Civil Procedure, 1908 ('CPC'), re-framed the issues, which reads as under:

(2.) The Petitioner herein is aggrieved by the impugned order to the effect that Trial Court while reframing the issues, deleted certain issues earlier framed vide order dtd. 13/1/2016 and did not frame the issues suggested in the application filed under Order XIV Rule 5 of CPC.

(3.) For ease of reference, the parties are being referred to by their original rank and status as is before the Trial Court.