RAJ KUMAR Vs. RAKESH KUMAR

JUDGEMENT

(1.) Learned trial court dismissed plaintiff's application filed under Order 39 Rule 1 and 2 of the Code of Civil Procedure vide order dtd. 25/11/2021. This order was not interfered with by the First Appellate Court in its judgment dtd. 31/12/2021. Aggrieved, plaintiff has invoked the jurisdiction under Article 227 of the constitution of India by means of present petition.

(2.) Facts in brief:-

(3.) Submissions