NANHI DEVI Vs. KRISHAN

JUDGEMENT

(1.) This is a civil revision petition under Sec. 115 CPC read with Article 227 of the Constitution of India for setting aside the impugned order dtd. 30/11/2022 passed by Additional Civil Judge (Senior Division), Kaithal.

(2.) On 4/2/2026, this Court was pleased to pass the following order:

(3.) During the course of hearing, a very fair stand has been taken by the counsel for the petitioners as well as the counsel for the respondent and on account of consensus, the present petition is disposed of with the following observations/directions: