BASANT PRABHA Vs. KUNNA JI DANGI

JUDGEMENT

(1.) Though, the matter was listed for admission, looking to the short issue involved, learned counsel for the parties requested that the matter be finally heard and decided.

(2.) The present writ petition is directed against the order dt. 14/11/2018, whereby the application under Order VII Rule 14 of the Code of Civil Procedure filed by the respondents-plaintiffs has been allowed by the learned District Judge (Labour Court); Udaipur (hereinafter referred to as "the Trial Court"), in Civil Original Case No. 90/2017 (45/2012).

(3.) Briefly narrated, the facts appertain are that the plaintiffs filed a suit for cancellation of a registered sale-deed dt. 1/4/2011, inter alia, with an assertion that two cheques of Rs.25,00,000.00 which had been given for consideration of the sale, had been returned dishonoured.