PRATAP FRANSIS Vs. AKIL AHMAD

JUDGEMENT

(1.) The case was taken up on mention by the learned counsel for the appellant.

(2.) The instant first appeal under Sec. 96, C.P.C. has been filed impugn-ing the order dtd. 15/1/2025 passed by the court of Additional District Judge, Court No. 3, Meerut in Civil Misc. Case No. 43 of 2025 (Pratap Fransis v. Akil Ahmad and another) whereby the objector-appellant's application under Order XXI, Rule 97, C.P.C. has been dismissed.

(3.) Office has raised a preliminary objection that the instant appeal is not legally maintainable.