VIPIN KUMAR Vs. JAYDEEP

JUDGEMENT

(1.) Leave granted.

(2.) Being aggrieved by the order dtd. 5/1/2021 passed by the High Court of Uttarakhand in MCC No.12090 of 2021 by which the application seeking recall of the order dtd. 11/10/2019 (passed in Review Application No.708/2019 which was filed in S.A. No.140/2016 which appeal was allowed by order dtd. 1/7/2019) was rejected, the appellant has preferred this appeal.

(3.) Briefly stated the facts of the case are as under. For the sake of convenience, the parties are referred to in terms of their status and position before the Trial Court while narrating the facts. However, they have also been referred to as appellant (defendant no.3); respondent no.1 (plaintiff); respondent no.2 (defendant no.1); respondent no.3 (Union of India); and, respondent no.4. (Tehsildar).