NARAIN DASS Vs. LAXMI NARAM

JUDGEMENT

(1.) This petition has been filed under Article 227 of the Constitution of India, seeking a limited relief that the Trial Court be requested to hear and decide the interim application filed by the Petitioner herein i.e., plaintiff under Order XXXIX Rule 1 and 2 of the Code of Civil Procedure, 1908 ('CPC') in CS No. 127/2020.

(2.) The learned counsel for the Petitioner states that the application seeking interim relief was filed on 27/2/2020.

(3.) This Court has considered the submissions of the Petitioner and perused the record.