KAMAL KUMAR JAIN Vs. RAJ KUMARI JAIN

JUDGEMENT

(1.) The present petition challenges 2 orders, dated 8.12.2003 and 23.2.2004 passed by Shri Prem Kumar, ADJ, Delhi in RCA No. 11/2002.

(2.) The first order dismissed an application under Order 23 Rule 1 (3) of the Code of Civil Procedure filed by the petitioners in RCA No. 11/2002 praying that since the suit filed by them was dismissed substantially on account of legal defects and not on the merits of the case, leave be granted to them to withdraw the suit with liberty to file a fresh suit.

(3.) Vide order dated 8.12.2003, the said application was dismissed.