TEJA RAM Vs. SAROJ LAMBA

JUDGEMENT

(1.) Prayer in the present application under Sec. 151 C.P.C. is to place on record the copy of judgment and decree dtd. 8/8/2013 passed by Ld. District Judge, Panchkula in Civil Appeal No. CA/16000001/2011 titled as 'Atma Ram Vs. Jyuna and Another' (Annexure A-4).

(2.) Heard.

(3.) In view of the averments made in the application, the same is allowed and the copy of judgment and decree dtd. 8/8/2013 is taken on record, subject to all just exceptions. CM-2969-C-2025 Prayer in the present application under Sec. 151 C.P.C is to place on record the copy of judgment and decree dtd. 30/8/2024 (Annexure A-4), passed by Ld. Additional District Judge, Panchkula in Civil Appeal No. 291 dtd. 27/11/2017. Heard. In view of the averments made in the application, the same is allowed and the copy of judgment and decree dtd. 30/8/2024 is taken on record, subject to all just exceptions.