LAWS(ALL)-2025-6-12

SUNITA Vs. MANJU

Decided On June 20, 2025
SUNITA Appellant
V/S
MANJU Respondents

JUDGEMENT

(1.) Heard Sri M.C. Chaturvedi, learned Senior Counsel, assisted by Sri Pranvesh, learned counsel for the appellant, Sri Anoop Trivedi, learned Senior Counsel, assisted by Sri Devansh Mishra and Sri Shivam Tiwari, learned counsel for the respondent Nos. 1 to 3 and Sri Ajay Sengar, learned counsel for the respondent No. 4.

(2.) Present appeal has been filed with the prayer to set aside the judgment and order dtd. 16/9/2024 and decree dtd. 19/9/2024 passed by learned Civil Judge(Senior Division), Jalaun at Orai in Original Suit No. 356 of 2023(Km. Sunita Vs. Smt. Manju and Others) and also to allow the Temporary Injunction Application No. 6C-2.

(3.) With the consent of learned counsel for the parties, the appeal is being decided at the admission stage itself.