MALATI SHARMA Vs. RAJ KUMAR YADAV

JUDGEMENT

(1.) Heard Sri K.K.Arora, learned counsel for the petitioner and Sri Prakhar Tandon, learned counsel for the contesting respondents.

(2.) The petitioner challenged the order of the Judge Small Causes before the Additional District Judge, Court No. 2 by instituting Small Causes Revision being No. 60 of 2019 which also came to be dismissed vide order dtd. 31/1/2020 confirming the judgment of the Judge, Small Causes and hence this miscellaneous petition under Article 227 of the Constitution.

(3.) The main arguments that were advanced by learned counsel for the petitioner can be summarized as under: