ANKUR SHARMA Vs. BANMALI SHARMA

JUDGEMENT

(1.) Shri Abhishek Bindal, learned counsel for the Petitioner. Shri Anand Bhardwaj, learned counsel for Respondent No. 1 Shri A.K. Nirankari, learned Government Advocate, for Respondent No. 12/State.

(2.) With consent, heard finally.

(3.) Petitioner/defendant No. 9 has filed this petition under Article 227 of the Constitution of India against the orders dated 3/5/2017 and 19/7/2017 passed by First Civil Judge, Class I Shivpuri in Civil Suit No. 89-A/2015.