BANO BEE Vs. MAMMU KHA & ORS.

JUDGEMENT

(1.) The petitioner before this Court has filed this present petition being aggrieved by the order dated 05.08.2017 passed by the trial Court in Civil suit No.22-A/2015.

(2.) The facts of the case reveal that the petitioner before this Court is the plaintiff before the trial Court and she has filed a suit for declaration and grant of permanent injunction in respect of suit property. During the pendency of the suit, applications were preferred under Order 13 Rule 7, Order 16 Rule 7, Order 16 Rule 2 and section 151 of the Code of Civil Procedure and in respect of a Nikahnama, she wanted to summon the record from the mosque, where the marriage took place. The applications were dismissed by an exhaustive order dated 19.11.2016.

(3.) After dismissal of the applications, the order dated 19.11.2016 was not challenged before any forum and now again, a similar application has been filed by the plaintiff and those applications have been dismissed by an order dated 05.08.2017 and the learned Judge has observed that earlier also similar application have been dismissed.