PARVEEN KUMAR Vs. SATISH AND OTHERS

JUDGEMENT

(1.) Parveen Kumar-petitioner/defendant No.1 has filed this civil revision petition against Satish etc.-respondents/plaintiffs under Article 227 of the Constitution of India for setting aside the impugned judgment dated 16.7.2013 (Annexure-P.2) passed by learned Additional District Judge, Rewari, whereby the well reasoned order dated 31.7.2010 (Annexure-P.1) passed by the learned Civil Judge (Junior Division), Rewari has been set aside and wrongly allowed the application under Order 39 Rules 1 and 2 C.P.C. filed by the respondents/plaintiffs.

(2.) In this case notice of motion was issued. Learned counsel appeared on behalf of respondents No.1 and 2 on 18.12.2013, but later on absented from the proceedings.

(3.) I have heard learned counsel for the petitioner and have gone through the record.