(1.) This is a revision application filed under sec. 115 of the Civil Procedure Code by the original opponent against the order passed by the learned Civil Judge Junior Division Okha Mandal at Dwarka in Civil Miscellaneous Application No. 6 of 1966 below Ex. 21 dated 8th November 1967
(2.) The facts leading rise to this revision petition briefly stated are as under :
(3.) As the contention was raised by the petitioner in that application that the Court had no jurisdiction in regard to that claim the present opponent gave this application Ex. 21 stating that to avoid B dispute in regard to it she withdraws the relief regarding keeping of the charge on the movable and immovable properties for the maintenance amount. She withdraws that relief. That is how she has made an averment in this application of hers. That application was opposed by the present petitioner on several grounds We are concerned in this revision petition only with two grounds.