SHARDA DEVI Vs. CHITRALEKHA

JUDGEMENT

(1.) HEARD on the question of admission and stay.

(2.) THIS petition has been filed by the petitioner being aggrieved by the order dated 12.01.2015 passed by the Civil Judge Class -I, Betul, whereby the application filed by the petitioner/applicant under Order 21 Rule 97 of the CPC, 1908 has been dismissed.

(3.) HAVING heard learned counsel for the petitioner, it is observed that the decree holder respondent No. 2 had filed a suit for eviction against the respondent No. 4 husband of the petitioner, which was decreed by the trial court and the matter travelled up to this court on the behest of the petitioner's husband in S.A. No. 135/2010 which was ultimately heard and dismissed by this court on 29.07.2013.