GURMIT SINGH BAGGA Vs. INDRAJIT KAUR BAGGA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, taken up for final disposal at the stage of admission.

(2.) By this petition, the petitioners have challenged order dated 5-3-2012 passed in R.C.S. No. 211/2008 by 32nd Jt. Civil Judge, J.D., Pune and order dated 30-1-2014 passed against the said order by Additional Sessions Judge, Pune in Criminal Appeal No. 109 of 2011.

(3.) Petitioners have challenged the order on the various grounds as set out in detail in the petition. Since the challenge raised in the petition confines to order dated 5-3-2012 passed in R.C.S. No. 211/2008, whereby the learned Civil Judge has allowed the application to join the petitioners No. 2 and 3 as party No. 2 and 3 along with petitioner No. 1/plaintiff in the counter claim made by respondent No. 1, it is not necessary to discuss the facts of the case in detail.