RAMI DEVI Vs. NARAYANI & ORS.

JUDGEMENT

(1.) The matter today comes up on an application for early hearing of the writ petition.

(2.) With the consent of learned counsel for the parties, the application is allowed and the writ petition is being heard and decided today itself.

(3.) Through this writ petition under Article 227 of the Constitution of India, the petitioner Smt.Rami Devi being the plaintiff before the trial court, has approached this Court for assailing the order dated 8.9.2017 passed by the Additional District Judge No.1, Chittorgarh in Civil Case No.75/2011 whereby, the application filed by the applicant Ratanlal under Order 1 Rule 10(2) read with Section 151 C.P.C. claiming himself to be the adopted son of the defendant late Shri Nanda, was accepted.