RITIKA (SMT.) Vs. MANAKLAL AND OTHERS

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by order dated 20.12.2016 passed by 10th Additional District Judge, Ujjain by which the appeal under Order 43, Rule 1 of Civil Procedure Code was partly allowed.

(2.) Facts of the case are as under :-

(3.) Shri Rajendra Samdani, learned counsel on behalf of the petitioner vehemently argued that the learned first appellate Court has travelled beyond its jurisdiction by granting partial interim relief; whereas the plaintiff is entitled for temporary injunction to the effect that she is in possession of entire house and the Respondents be restrained not to interfere in her possession in the entire house.