CHHOTI Vs. SARTU

JUDGEMENT

(1.) This is a civil revision and has been directed against the order dated 2.8.1982 passed by Senior Sub Judge, Jind, who dismissed the suit of the petitioner Smt. Chhoti under Section 35-B of the Code of Civil Procedure after relying upon a judgment reported as Anand Parkash v. Bharat Bhushan Rai, (1983)85 P.L.R. 555 (F.B.).

(2.) The brief facts of the case can be described as under:-

(3.) Aggrieved by the said order, the present revision.