Amaresh Ku.Singh, J. - (1.) As per order-sheet dated 7.4.1997, all the respondents have been duly served.
(2.) Heard the learned Counsel for the appellants and the learned Counsel for the respondent No. 2.
(3.) This appeal is directed against the order dated 25.1.1996 passed by the learned Additional District Judge No. 2, Jodhpur in Civil Misc. Case No. 56/93, Natharam v. Smt. Sukhi and Ors., under Order 39 Rules 1 & 2 read with Section 151, C.P.C.;