NAMDHARI SANGAT Vs. SAHIB KAUR

JUDGEMENT

(1.) By way of instant petition, petitioner has assailed order dtd. 15/1/2022, passed by learned Additional District Judge-1, Mandi, District Mandi, H.P. in C.M.A. No.03/21 of 2021, whereby appeal of respondent filed under Order 43 Rule 1(r) against order dtd. 22/7/2021, passed by learned Trial Court in C.M.A. No.421 of 2021, was allowed and Cross-Objections preferred by the petitioner, were dismissed.

(2.) Brief facts of the case are that petitioner has filed Civil Suit No.255 of 2017,against respondent for following relief(s):-

(3.) The suit of the plaintiff is pending adjudication before learned Senior Civil Judge, Mandi ( for short 'Trial Court').