PURSHOTTAM RATHORE Vs. SONU

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. 18A/2013 by III Civil Judge, Class -II, Guna District Guna. By the aforesaid order, an application filed by the petitioner/plaintiff under Order VI R.17 CPC has been dismissed.

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