SEEMA Vs. BHUP SINGH

JUDGEMENT

(1.) Feeling aggrieved against the impugned order dated 28.9.2015 passed by the learned first appellate court, whereby application of the petitioners was dismissed under Order 41, Rule 27 of the Code of Civil Procedure ('CPC' for short), they have approached this Court by way of instant civil revision petition under Article 227 of the Constitution of India, for setting aside the impugned order.

(2.) Notice of motion was issued.

(3.) Heard learned counsel for the parties.