DUMNU RAM Vs. BALDEV

JUDGEMENT

(1.) By way of instant petition, order dtd. 29/12/2021, passed by learned Additional District Judge, Sundernagar, in Civil Misc. Appeal no. 32/2021 has been assailed.

(2.) The Civil Misc. Appeal decided by learned Additional District Judge, Sundernagar, had arisen from an order dtd. 25/9/2021, passed by learned Civil Judge, Court No.-II, Sundernagar, in CMA No. 270/2021 in Civil Suit No. 118/2021.

(3.) The parties hereto shall be referred by the same status as they held before the learned trial Court. Petitioner herein is the plaintiff and respondents herein are the defendants.