MOHD SHAKEEL Vs. MOHD ISLAM

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India, assails order dtd. 25/3/2022 passed by the learned Additional District Judge (the learned ADJ) in RCA DJ 13/22 (Mohd. Shakeel v. Mohd. Islam).

(2.) The proceedings emanate from Suit No. 603237/16 (Mohd. Islam v. Mohd. Shakeel) instituted by the respondent against the petitioners. It is not necessary to enter into the specifics of the dispute. Suffice it to state that the suit was decreed by the learned Civil Judge on 11/1/2022. The operative portion of the judgment of the learned Civil Judge reads as under:

(3.) The petitioners appealed against the aforesaid judgment and decree dtd. 11/1/2022 to the learned ADJ vide RCA DJ 13/22.