LAWS(ALL)-2013-2-260

ANJALI KAUL Vs. NARENDRA KRISHNA ZUTSHI

Decided On February 26, 2013
Anjali Kaul Appellant
V/S
Narendra Krishna Zutshi Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties. F.A.F.O. No. 369 of 2012, Writ Petition No. 4880(M/S) of 2012 and Writ Petition No. 4879 (M/S) of 2012, have been clubbed together as parties and the subject matter is same and common point of law is involved hence, they are being decided by a common judgment.

(2.) Smt. Anjali Kaul and Ms. Aparna Zutshi have filed this F.A.F.O. No. 369 of 2012 assailing the order dated 30.3.2012 passed by Civil Judge, Senior Division, Malihabad, Lucknow in regular Suit No. 184 of 2012, Smt. Anjali Kaul and Anr. v. Narendra Krishna Zutshi &. Ors. by which application under Order 39, Rules 1 and 2 CPC filed by appellant was rejected.

(3.) Writ Petition No. 4880 (M/S) of 2012 was filed by Smt. Anjali Kaul and Ms. Aparna Zutshi for quashing the impugned judgment passed by Additional District and Sessions Judge. Court No. 16, Lucknow in Misc. Civil Appeal No. 42/12 by which Misc. Appeal filed by Smt. Anjali Kaul and Anr. against order dated 30.3.2012 passed by Civil Judge, Senior Division, Malihabad, Lucknow in Original Civil Suit No. 185/12 was dismissed.