SYED MOHD ZAMIR Vs. SYED MOHD AQUIL

JUDGEMENT

(1.) The petitioners are aggrieved by an order passed by the learned Civil Judge on 19.10.1995 permitting the plaintiffs to withdraw the suit.

(2.) Grievance of the petitioner who was impleaded as defendant No.1 in the suit is that along with the suit which was allowed to be withdrawn, the claim of the petitioner pertaining to pressing his counter claim was rejected by the learned Judge.

(3.) Relevant facts need to be noted.