ARPIT Vs. SMT VINAMRATA

JUDGEMENT

(1.) Parties through their counsel.

(2.) The present Miscellaneous Appeal is arising out of the order dated 19.05.2017 passed by the trial Court rejecting the application preferred under Order 9, Rule 13 of the Code of Civil Procedure.

(3.) The facts of the case reveal that the appellant before this Court has filed a civil suit claiming declaration and permanent injunction on 12.08.2014 for declaring the marriage of present appellant with the respondent Vinamrata as null and void.