- (1.) THIS appeal has been preferred against the judgment of the learned single Judge by which the order passed by the Court of Additional District Judge No. 2, Bundi was challenged. Additional District Judge No. 2, Bundi in the impugned order had reversed the order of the learned Magistrate dated 8/12/2005 of the Civil Judge (Junior Division), Taleda.
(2.) DIVISION Bench of the Principal Seat at Jodhpur in Sukh Dev v. Prakash Chandra, 2010 (2) WLC 500, has held that special arising out of the judgment rendered in the writ petition filed under Article 227 of the Constitution of India against order of civil Court would not be maintainable. This special appeal is therefore dismissed being not maintainable.;