KESHAV ATTRI AND ORS. Vs. SURENDERA

JUDGEMENT

(1.) THE present petition has been filed by the Petitioners/defendants challenging the order passed by the learned District Judge, Kangra at Dharamshala, dated 11.3.2011, whereby the appeal under Order 43 Code of Civil Procedure against the order dated 09.06.2009, passed by the learned Civil Judge (Sr. Division), Kangra at Dharamshala has been allowed.

(2.) A notice of the petition was issued to the Respondent.

(3.) I have heard the learned Counsel for the parties and also gone through the documents placed on record.