BANWARI LAL Vs. BALAK RAM

JUDGEMENT

(1.) Petitioner, who is plaintiff, before this Court by way of instant petition, has assailed the order dated 05.03.2021 passed by learned District Judge (Forest), Shimla in C.M.A. No.1-R/14 of 2020, whereby order dated 20.12.2019 passed by learned Civil Judge, Court No.2, Rohru in an application under Order 39 Rules 1 & 2 read with Section 151 of the Code of Civil Procedure (for short 'Code') has been affirmed.

(2.) The parties herein, shall be referred by same status as they held before the learned trial Court.

(3.) The facts necessary for adjudication of this petition are as under: