VIDYA PRAKASH SHARMA Vs. ONGMIT THAPA & OTHERS

JUDGEMENT

(1.) This is plaintiff's petition, under Article 227 of the Constitution of India, whereby he has challenged two orders dated 19.02.2016 and 31.03.2016 passed by Additional District Judge, Vikas Nagar, Dehradun in Civil Appeal No. 11 of 2015, whereby his application paper No. 19C2 and application paper No. 23C2, respectively were rejected.

(2.) Petitioner had filed Original Suit No. 501 of 2000 seeking a declaration that sale deed executed by defendant No. 2 in favour of defendant No. 3 and the subsequent sale deed executed by defendant No. 3 in favour of defendant No. 4 are null and void. The said suit was decreed ex-parte by learned Civil Judge (S.D.), Vikasnagar, District Dehradun vide judgment and order dated 03.01.2015.

(3.) Against the said judgment, two appeals were filed, one by defendant No. 4 - (Smt. Ongmit Thapa) and another by defendant No. 2 - ( M/s Agrarians Field & Forest through its Director), which were registered as Appeal No. 11 of 2015 and Appeal No. 12 of 2015, respectively in the court of District Judge, Dehradun. These appeals were subsequently transferred to the court of Additional District Judge, Vikasnagar, District Dehradun, where these are still pending.