JOGINDER PAL KAUR Vs. GURDIAL SINGH

JUDGEMENT

(1.) This petition is directed against the order of the learned Senior Subordinate Judge, Faridkot, dated January 18, 1985, whereby the application for passing the final decree has been dismissed.

(2.) Earlier the decree-holder petitioners moved an application for passing the final decree which was dismissed on August 16, 1983, with the following orders:

(3.) Later on, the decree-holder moved another application for passing the final decree which was dismissed by the impugned order on the ground that it was not maintainable because the earlier application was dismissed under the provisions of Section 35-B, Civil Procedure Code and it will bar a subsequent application for the same purpose.