CHANDRA PAL SINGH Vs. DHOOM SINGH

JUDGEMENT

(1.) Heard Sri Alok Saxena, along with Ms. Aanya Verma, learned counsel for the appellants.

(2.) The instant appeal filed by the appellants-plaintiffs under Order XLIII, Rule 1(r) of the Code of Civil Procedure, 1908 (C.P.C.), is directed against an order dtd. 15/7/2025 passed by the District Judge, Hapur, in Misc. Civil Appeal No. 03 of 2025 [Dhoom Singh and another v. Chandra Pal Singh and others], whereby the appeal has been allowed and the earlier order dtd. 24/12/2024 passed by the Civil Judge (Junior Division)-I, Hapur allowing the Application 6C2, filed in Original Suit No. 125 of 2024, has been set aside.

(3.) Stamp Reporter has submitted a report stating that the instant appeal appears to be not maintainable as it has been filed against an order passed in a miscellaneous appeal.