Madhya Pradesh High Court
Smt Geeta Bai vs Rajesh Kumar on 26 August, 2010
W.P. No. 7745/2010 26.08.2010
Parties present.
This petition is directed against the order dated 06.03.2010 passed by Additional District Judge, Harda in Civil Suit No.23-A/2009 by which an application filed by the plaintiffs under Order 18 Rule 1 and 2 read with Section 151 of the Code of Civil Procedure dated 24.10.2009 was allowed and defendants were directed to lead evidence.
Though the learned counsel for the petitioners submitted that there was no specific admission on the part of the defendants in respect of agreement and in support of his contention he has referred paragraphs 8 and 9 of the written statement but we are not convinced with the contention raised by the petitioner.
The trial Court after considering the averments made in the written statement passed the impugned order in which no error is found warranting our interference and this petition is found without any merit. Accordingly, this petition is dismissed with no order as to costs.
(Krishn Kumar Lahoti) (S.C. Sinho)
Judge Judge
mishra