GANESH Vs. LAXMIBAI

JUDGEMENT

(1.) Parties through their counsel.

(2.) The petitioner before this Court has filed the present petitioner being aggrieved by the order dated 19.01.2015 passed by the trial Court on an application preferred under Order 6, Rule 17 of the C.P.C.

(3.) The facts of the case reveal that the respondents/plaintiffs have filed a suit i.e. Civil Suit No. 26-A/2014 before the Court of Civil Judge Class-II, Barwani for declaration as well as for grant of permanent injunction in respect of the suit property, and thereafter, a written statement was filed.