KRISHNA BHUTIYA Vs. KAMLA DEVI @ KAMLESH & OTHERS

JUDGEMENT

(1.) The petitioner is aggrieved by order dated 3.10.2013 passed by Addl. District Judge No.1, Bundi, whereby the learned Judge had directed the petitioner to submit a certified copy of the agreement before the Court. The petitioner is also aggrieved by order dated 2.12.2013, whereby her application questioning the jurisdiction of the Court has been rejected.

(2.) The learned counsel for the petitioner has pleaded that the agreement in question had been submitted by the petitioner before a Criminal Court. Therefore, by order dated 3.10.2013, the learned Judge was unjustified in directing the petitioner to produce the said agreement before it. Secondly, the petitioner had also raised the issue of jurisdiction of the learned Court. However, without assigning any reason, the learned Judge has dismissed this application. Therefore, both the orders deserve to be interfered with.

(3.) Heard the learned counsel for the petitioner, and perused the orders dated 3.10.2013 and 2.12.2013.