SHIV NARAYAN GUPTA Vs. GARIB CHANDRA

JUDGEMENT

(1.) These two writ petitions have been filed by the petitioner assailing the orders passed by the Court below after the preliminary decree was prepared on 31/10/1995 in Partition Suit No.62 of 1995 filed by plaintiff-respondent.

(2.) Matter under Article 227 No.4107 of 2024 assails the order dtd. 16/2/2024 passed by the trial Court on application 45-A2 filed in Final Decree Case No.2 of 2005 by which the application filed by plaintiff-respondent for modification of preliminary decree was allowed as well as order dtd. 11/3/2024 passed by District Judge, Banda in Civil Revision No.6 of 2024 by which revision filed by the defendant-petitioner against the aforesaid order was dismissed.

(3.) Matter under Article 227 No.3458 of 2025 has been filed assailing the order dtd. 29/10/2024 passed by Civil Judge (Senior Division), Banda on application (Paper No.171C-2) moved by defendant-petitioner as well as order dtd. 22/1/2025 passed by Additional District Judge-I, Banda in Civil Revision No.33 of 2024 dismissing the revision filed by petitioner and confirming the order of the trial Court.