VIDYA DEVI Vs. MATHU RAM

JUDGEMENT

(1.) The plaintiff's suit for rendition of a decree, for, permanent prohibitory injunction, vis-a-vis, the suit khasra numbers, and, against the defendant, became dismissed, by, the learned trial Court. The prime reason, as, accorded, by the learned trial Court, for, declining the Whether reporters of the local papers may be allowed to see the judgment? espoused relief to the plaintiff, became embedded, in, the factum, vis-a-vis, the plaintiff not being in possession, of, the suit property, (i) and, thereupon, when, the apt sine qua none, for rendition, of, a valid decree, of, permanent prohibitory injunction, is, comprised, in, the, plaintiff, holding, evident possession, property, remained unsatiated, thereupon, the espoused decree becoming unrenderable, vis-a-vis, the plaintiff.

(2.) The aggrieved therefrom plaintiff, cast, thereagainst, an, appeal before the learned First Appellate Court, and, the latter court after allowing, the, application moved therebefore, and, cast under the provisions of Order 6, Rule 17, of, the CPC, rather proceeded to make an order, of, wholesale remand, of, the lis, vis-a-vis, the learned trial Court.

(3.) The aggrieved therefrom defendant, one Vidya Devi, hence, for casting an onslaught thereon, has, thereagainst, instituted the extant appeal, before this Court.