RUKHSANA Vs. R K AGARWAL

JUDGEMENT

(1.) BY the present Writ Petition, the petitioner has prayed for quashing of the order dated 30 -09 -2001, by which the appeal has been allowed and the suit has been sent to the Court below for the payment of the Court fees and the application under Section 5 of the Limitation Act has already been allowed.

(2.) BRIEFLY stated, the suit was filed by the plaintiff/respondent Sri R K. Agarwal being Suit No. 311 of 1995.

(3.) BY the present suit, the plaintiff/respondent has claimed relief for recovery of Rs. 55220/ - along with Interest @ 18% per annum.