ASHOK KUMAR JAIN Vs. ROYAL FLOOR WELFARE SOCIETY

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner under Article 227 of the Constitution of India, assailing the impugned order dtd. 27/8/2025 passed by learned Additional District and Sessions Judge No.3, Alwar, in Civil Suit No.34/22/19, titled as 'Royal Floor Vs. Ashok Kumar', whereby the learned Court below has allowed the application filed by the respondent/plaintiff under Order 23 Rule 1 of the Code of Civil Procedure, 1908 (CPC).

(2.) Learned counsel for the petitioner submits that the learned Court below has committed a serious error in allowing the relinquishment of a part of the claim by the respondent/plaintiff.

(3.) Heard and considered the submissions made by learned counsel for the petitioner and perused the impugned order.