JAGDISH PRASAD Vs. SMT. MANJU GOYAL & OTHERS

JUDGEMENT

(1.) Heard Sri A.C. Pandey, learned counsel for the defendant petitioner and Sri K.K. Arora, learned counsel appearing for the plaintiff-respondent.

(2.) Present petition has been filed for setting aside the order dated 31.5.2018 passed by Additional District Judge, Court No. 11, Bareilly in SCC Revision No. 46 of 2007 (Jagdish Prasad v. Manju Goel and others) as well as order dated 31.8.2007 passed by the Judge Small Causes Court, Bareilly in SCC Suit No. 75 of 2002 (Smt. Manju Goel v. Jagdish Prasad and others).

(3.) By the impugned judgment dated 31.08.2007 passed by the trial court, SCC suit filed by the plaintiff-respondent was allowed and the SCC revision filed against the same was dismissed by the learned revisional court vide impugned judgment dated 31.05.2018.