INDRA WATI Vs. HARIHAR PRASAD UPADHYAY

JUDGEMENT

(1.) Heard Shri M.E. Khan, learned counsel for the petitioner and Shri Girish Chandra Sinha, learned counsel for the private-respondents.

(2.) The petitioner assails the order dtd. 19/10/2023 passed by the District Judge, Sultanpur whereby the appeal preferred by the private-respondents bearing No.51/2022 has been allowed, as a result, the application under Order IX Rule 13 CPC, filed by the private-respondents, which was dismissed by the trial Court by means of the order dtd. 20/5/2022 has been allowed by the appellate Court.

(3.) In order to put the controversy in a perspective, certain brief facts giving rise to the instant petition, are being noticed hereinafter.