SMT. BHARTI YADAV Vs. BHANWARI LAL GUPTA

JUDGEMENT

(1.) Shri T.S.Ruprah, learned senior counsel with Shri H.S. Ruprah, learned counsel for the petitioner. Shri Devdutt Bhave, learned counsel for respondents No.1 & 2.

(2.) Petitioner has filed present petition being aggrieved by order dated 13.4.2017 passed by First, Civil Judge, Class II, Satna and order dated 20.9.2017 passed by Second, Additional District Judge, Satna by which application under Order 39 Rule 1 and 2 and Appeal under Order 43 Rule 1 CPC has been dismissed and the relief for temporary injunction has been denied.

(3.) Facts of the case, in short, for disposal of this writ petition are as under:-