LAWS(CAL)-2014-9-24

SHANTIDEVI RAM Vs. JANARDAN RAM

Decided On September 11, 2014
Shantidevi Ram Appellant
V/S
Janardan Ram Respondents

JUDGEMENT

(1.) The Order No.27 dated January 13, 2010 passed by the learned District Judge, Howrah in Miscellaneous Case No. 98 of 2006 by which an application under Order 9 Rule 13 of the Code of Civil Procedure filed by the wife/petitioner was dismissed, is assailed in this revisional application.

(2.) The instant revisional application was directed to be served upon the opposite party and an interim order restraining the opposite party from contracting the marriage till 13 June, 2010 was passed. The said interim order was subsequently extended on 14.07.2010 until further order. On March 6, 2012, the revisional application appeared under the heading "contested application" when a preliminary objection was taken relating to the maintainability thereof.

(3.) According to the opposite party, the order impugned in this revisional application is appellable under Order 43 Rule 1 (d) of the said code.