SHIVANI GUPTA Vs. SURINDER KUMAR AND ANOTHER

JUDGEMENT

(1.) This order shall dispose of CR No.1537 of 2017 and CR No.366 of 2017 together as common questions of law and facts are involved in both the petitions. For reference, facts are being taken up from CR No.1537 of 2017.

(2.) Challenge in CR No.1537 of 2017 is to the order dated 21.12.2015 passed by the Civil Judge (Senior Division), Yamuna Nagar at Jagadhri, dismissing an application filed by applicant-petitioner (Shhvani Gupta) under Order 9 Rule 13 CPC and judgment dated 03.11.2016 passed by the Additional District Judge, Yamuna Nagar at Jagadhri, whereby appeal against the aforesaid order has been dismissed.

(3.) CR No.366 of 2017 has been filed against the judgment dated 03.11.2016 passed by the Additional District Judge, Yamuna Nagar at Jagadhri, dismissing an appeal filed by Shivani Gupta-petitioner against the order dated 21.12.2012 passed by the Civil Judge (Senior Division), Yamuna Nagar at Jagadhri, whereby her objections under Order 21 Rule 98 CPC have been dismissed.