MOHAMMED ANWAR AND ORS. Vs. BAYA AND ORS.

JUDGEMENT

(1.) The present writ petition has been preferred against the order dated 31.08.2019, passed by the Civil Judge and Metropolitan Magistrate, Jodhpur (hereinafter referred to as "the Trial Court"), vide which an application under Order XLVII Rule 1 read with Section 151 of the Code of Civil Procedure filed by the respondent No.2 has been allowed.

(2.) Facts stated briefly are that the plaintiff (respondent No.1 herein) filed a suit for permanent injunction against the present petitioners.

(3.) During pendency of the suit, the respondent No.2 filed an application under Order I Rule 10 read with Section 151 of the Code of Civil Procedure, which came to be rejected by the learned Trial Court vide its order dated 20.11.2018.