ABDUL QADIR Vs. RASHIDAN

JUDGEMENT

(1.) Heard Shri Rajiv Lochan Shukla, learned counsel for the appellants and Shri Lalit Kumar, learned counsel for the respondent no.1.

(2.) This second appeal arises out of proceedings under Order 21 Rule 97, 99 and 101 C.P.C. which was registered as Misc. case no. 60 of 2008. It was instituted by the three appellants. Additional Civil Judge (Senior Division), Court No.1, Bulandshahar dismissed the objections through judgment and decree dated 5.2.2010 against which applicants-appellants filed Civil appeal no.23 of 2010. Additional District Judge, Court No.2, Bulandshahar dismissed the appeal on 9.9.2011 hence this second appeal.

(3.) The proceedings may aptly be described as utter abuse of process of court.