BALBIR KUMAR JATTI Vs. SHIVALA BHIKHAMSAR

JUDGEMENT

(1.) This is a Civil revision and has been directed against the order dated 7.8.1993 passed by Addl. District Judge, Jalandhar, who allowed the application of the plaintiffs under Order 23 Rule 1 C.P.C. and allowed the plaintiffs to withdraw the appeal as well as the suit with permission to file a fresh suit on the same cause of action subject to payment of Rs. 200/- as costs.

(2.) Some facts are necessary to be mentioned in order to appreciate the order itself.

(3.) I have heard Mr. Kanwaljit Singh, Advocate, on behalf of the petitioner, Mr. V.K. Jain, Sr. Advocate, on behalf of the respondents and with their assistance I have gone through the records of the case.