SANTOSH TULI Vs. RAM NATH PASI

JUDGEMENT

(1.) Photographs have been filed by the defendants. Counsel for the plaintiff wishes to file photographs. Let the photographs be filed along with index.

(2.) On 07.II.1989,byaiiapplicationunderOrder23Rule3 Civil Procedure Code .,suit for partition being Suit No. 1575 of 1988 was disposed, as having been withdrawn.

(3.) I.A.9267 of 1991 has been moved by the plaintiff in that suit, as she is being hindered in a Probate Petition pending before the District Judge, Delhi.