MADHURI MISRA Vs. SHANTI DEVI

JUDGEMENT

(1.) The applicants have filed this revision (Revision No. 276 of 89) being aggrieved against the order dated 30-3-89 passed by Sri. A.K. Kaushik, IV Addl. Civil Judge, Allahabad, dismissing their application (130-C) in Suit No. 342 of 1983.

(2.) Briefly stated the facts are that the applicants filed suit No. 342 of 83, titling Madhuri Mishra and others v. Smt. Shanti Devi and others, for a permanent injunction restraining the defendants from disturbing the plaintff's (applicants') possession as also from registering the sale-deed presented on 9-5-83 purporting to have been executed by defendant No. 1 Smt. Shanti Devi (Opp. Party No. 1) in favour of Janta Upniveshan Avas Evam Nirman Sahkari Samiti Ltd. This suit was contested by the defendants opposite parties.

(3.) On 25-2-1989 during the pendency of the suit an application was filed on behalf of the plaintiff for summoning the rules and bye-laws from U.P. Sahkari Avas Sangh Ltd. The opposite parties (defendants) contested this application and the trial Court by its order dated 13-3-89 rejected this application, thus giving rise to this revision.