LAWS(MPH)-2016-8-244

SMT. SARITA RATHORE Vs. SMT. JAYA KUNWAR

Decided On August 12, 2016
Smt. Sarita Rathore Appellant
V/S
Smt. Jaya Kunwar Respondents

JUDGEMENT

(1.) The respondent was served prior to 09.12.2015, which is evident from order-sheet dated 09.12.2015. Thereafter, on 16.03.2016 also, he did not appear it seems that despite service of notice, he is not appearing before this Court.

(2.) Heard.

(3.) The petitioner/defendant has filed the present petition being aggrieved by order dated 05.08.2015, passed by First Civil Judge,Class-II, Ujjain, by which application under Sec. 10 of the Civil Procedure Code filed by the petitioner/defendant has been rejected.