SHRAWAN KUMAR Vs. NIRMALA MAUJI LAL

JUDGEMENT

(1.) Heard learned counsel for the petitioner. A very peculiar suit has been filed in the court below by the petitioner.

(2.) The plaint of the suit which is annexure-1 to the petition reveals that the petitioner, who is plaintiff in the suit alleges that his marriage was agreed to be solemnized with respondent No. 2 but now it appears that she is likely to marry someone else and therefore, a decree of permanent injunction be passed restraining her from marrying any other person except the petitioner.

(3.) It is against the order of the court in the above suit directing notices to be issued to the other side before considering the matter for grant of interim injunction that the petitioner has invoked the writ jurisdiction of this court.