INDRADEVI Vs. MOHD MUSHTAQUE

JUDGEMENT

(1.) The present appeal under Sec. 100 of CPC has been preferred by the appellants/defendants, being aggrieved by the judgement and decree dtd. 22/9/2025 passed by 34th District Judge, Indore in RCA No.164/2024 whereby, the judgement and decree dtd. 20/9/2024 passed by the 16th Civil Judge, Senior Division, Indore in Regular Civil Suit No.94-A/2015 has been affirmed.

(2.) The issue involved in the present matter with respect to grant of interim relief has already been decided by the Apex Court in U. Sudheera and others Vs. C. Yashoda and Others (Civil Appeal No.567/2025 decided on 17/1/2025) wherein, it has been held in paragraphs 11 and 12 as under :-

(3.) In the present case, matter is at the stage of admission.