LAXMIDEVI Vs. LAXMANSINGH

JUDGEMENT

(1.) THIS petition filed under Article 227 of the Constitution challenges the order dated 14.3.2008 passed in Case No. 138 - A/2007 (CS) by IInd Additional District Judge, Gwalior.

(2.) THE petitioner/plaintiff filed a suit for permanent injunction. During the pendency of the suit, she preferred an application under Order 23 Rule 1 CPC (Annexure P -2) dated 7.1.2008. The respondents/defendants submitted their reply Annexure P -3. The Court below heard the parties and rejected the said application by impugned order dated 14.3.2008.

(3.) I have heard the learned counsel for the parties and perused the record.