MAYA DHAKAD Vs. BHARAT DHAKAD

JUDGEMENT

(1.) The petitioner has filed this present petition under Article 227 of the Constitution of India, challenging the order dtd. 14/10/2025 passed in M.C.A. No.241/2025 by 34th District Judge, Indore, whereby the appellate court allowed the injunction appeal under Order 39 Rule 1 and 2 of CPC, reversing the well reasoned order of the trial Court.

(2.) FACTS OF THE CASE, IN SHORT, ARE AS UNDER:-

(3.) Learned counsel for the petitioner submits that the appellate court had failed to consider the respondent's fraudulent conduct, as reflected in the Daan Patra and Shapath Patra. She submits that the learned Appellate Court has failed to appreciate the concurrent criminal and civil proceedings pending between the parties, where serious allegations of deceit, blackmail, and fabricated marriage have been levelled against the respondent.