LAXMI RATAN MODI Vs. KAMLA GARG

JUDGEMENT

(1.) The petitioners/defendants have filed the present petition being aggrieved by order dated 24.10.2018 passed by 4 th Additional Civil Judge, Class-II to 1st Additional Civil Judge, Class-II, Indore, by which, the application filed by them under Order 37 Rule 3(5) of C.P.C. has been rejected.

(2.) Facts of the case necessary for disposal of this petition are as under :

(3.) I have heard the learned counsel for the parties and perused the material available on record.