NIDHI JAIN Vs. RANI JAIN

JUDGEMENT

(1.) This Petition filed under Article 227 of the Constitution of India impugns the order dtd. 14/10/2023 passed by ADJ-05, South West District, Dwarka Courts, New Delhi ('Trial Court') in CS No. 673/2019, titled as Rani Jain v. Rishabh Jain and Anr., whereby the Trial Court dismissed an application filed under Sec. 151 of the Code of Civil Procedure, 1908 ('CPC') by the defendant no.3 i.e., the Petitioner herein seeking dismissal of the partition suit on the ground of concealment by the plaintiff i.e., Respondent No.1.

(2.) The Petitioner herein i.e., defendant no.3 who appears in person states that the Trial Court in the impugned order has referred to the order dtd. 18/3/2013 passed by DV Court restraining the Respondents from not dispossessing the defendant no.3 from the suit property without due process of law.

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