RAJNI JAIN Vs. RAMSHARAN BAJAJ

JUDGEMENT

(1.) THIS petition filed under Article 227 of the Constitution challenges the order dated 18.11.2013 whereby petitioner's application under Order 14 Rule 5 C.P.C. is rejected by the Court below.

(2.) SHRI T.C. Singhal, learned counsel for the petitioner, at the outset submits that pleadings of petitioner in para 1 of the plaint is ignored by the Court below while framing issue No.1 ( Annexure P.4). It is submitted that issue proposed by the petitioner is " xxx " and this should have been allowed. He fairly submits that he is not pressing on any other point and issue.

(3.) PRAYER is opposed by Shri C.P.Singh, learned counsel for the other side. He submits that the order of Court below is in accordance with law.