SHAHINA TABASSUM Vs. MEHBOOB AALAM

JUDGEMENT

(1.) By way of instant petition, the petitioner has assailed the order dtd. 11/9/2019, passed by learned Civil Judge (Junior Division), District Sirmaur at Nahan, H.P. in case 102/1 of 2017.

(2.) Civil Suit No. 102-1 of 2017, titled as Mehboob Alam and another vs. Smt. Shahina Tabassum with the following relief is pending adjudication before the learned trial Court:-

(3.) The parties are being referred to by the same status as they hold before the learned trial Court. Petitioner herein is defendant and respondents herein are plaintiffs.