VINEET KUMAR Vs. UPPER DISTRICT JUDGE

JUDGEMENT

(1.) This petition has been filed praying for quashing of the judgment and order dated 1.3.2017 passed by the Judge Small Causes Court, Aligarh in SCC Suit No. 27 of 2011 (Ashra Rani Gupta Vs Vineet Kumar) and the order dated 18.1.2018 passed by the Additional District Judge, Aligarh in SCC Revision No. 11 of 2017 (Vineet Kumar Vs. Ashra Ram).

(2.) The facts as are relevant for decision of the controversy are being given as follows:-

(3.) The respondent no. 3 being plaintiff - Asha Rani Gupta wife of Anil Kumar instituted SCC Suit No. 27 of 2011 alleging therein that she is the owner of shop no. 1 / 225 as she had purchased the said shop from Rajiv Kant Sharma son of Trilochan Sharma by a registered sale deed dated 10.5.2010.