PURSHOTTAM Vs. NANDKISHORE

JUDGEMENT

(1.) HEARD .

(2.) THIS petition under Article 227 of the Constitution of India by plaintiff is directed against the order dated 21/07/2014 passed in civil suit No. 17A/2013 by III Civil Judge, Class -II, Guna District Guna. By the aforesaid order, an application filed by the petitioner/plaintiff under Order VI Rule 17 CPC has been dismissed.

(3.) DEFENDANTS ' have filed written statement and denied plaint allegations. It is also denied that suit property is of the ownership of plaintiff.