LAWS(ORI)-2013-6-20

JYOTSHNAMAYEE PATTANAIK Vs. LALIT KUMAR PATTANAIK

Decided On June 27, 2013
Jyotshnamayee Pattanaik Appellant
V/S
Lalit Kumar Pattanaik Respondents

JUDGEMENT

(1.) Heard learned counsel appearing for the parties.

(2.) The petitioner in this case being the plaintiff in Civil Suit No. 260 of 2012 of the Court of Civil Civil Judge (Senior Division), Dhenkanal assails the order dated 18.08.2012 passed by the learned Civil Judge (Senior Division) in I.A. No.431 of 2012, arising out of C.S. No.260 of 2012, dismissing the application under Order XXXIX, Rules 1 and 2 of the Code of Civil Procedure, 1908, hereinafter referred as "Code" for brevity, which has been confirmed by the learned District Judge, Dhenkanal in F.A.O. No.23 of 2012 as per judgment dated 03.05.2013.

(3.) The facts relevant for disposal of this writ application may be described as follows :