KISHAN LAL Vs. NAAHEED MAYLKAT

JUDGEMENT

(1.) Heard Shri V. K. Bharadwaj, Advocate for the applicant. Perused the record. The plaintiff/applicant feels aggrieved by an order passed by the trial Court where under it rejected his application filed under Order 21 Rule 32 read with S. 151 C. P. C.

(2.) It is not disputed that the suit is still pending and no decree in favour of the plaintiff has been passed so far.

(3.) It may be noticed that the application filed by the plaintiff/applicant referred to hereinabove contained absolutely vague allegations. The said application was not entertainable as no decree in favour of the plaintiff has come into existence as yet.