NATHI LAL NEGI Vs. USHA KUMARI

JUDGEMENT

(1.) THE present petition under Article 227 of the Constitution of India has been filed by the Petitioner against the order passed by the learned Additional District Judge (Fast Track Court), Shimla, dated 16.11.2010, affirming the order passed by the learned Civil Judge (Senior Division), Court No. 1, Shimla, dated 17.8.2010, allowing the application filed by the Respondent for grant of an interim order. The said order was upheld by the learned Additional District Judge 16/5/2014 Page 59 Rajeev Kumar Versus State Of Himachal Pradesh and being aggrieved, the present petition has been filed by the Petitioner, who is Defendant No. 4 before the learned trial Court.

(2.) I have heard the learned Counsel for the parties.

(3.) BEING aggrieved, an appeal was preferred by the present Petitioner before the learned Additional District Judge, who vide order dated 16.11.2010 dismissed the appeal filed by the Petitioner. Being aggrieved, the Petitioner has challenged the said order by way of filing the present petition.