DUNI CHAND Vs. GIAN CHAND

JUDGEMENT

(1.) By way of instant petition, order dtd. 25/7/2022, passed by learned Additional District Judge, Ghumarwin, District Bilaspur, H.P., in Civil Misc. Appeal No. 10-14 of 2021 has been assailed.

(2.) The Civil Misc. Appeal decided by learned Additional District Judge, Ghumarwin, had arisen from an order dtd. 6/4/2022, passed by learned Civil Judge, Court No.-3, Ghumarwin, in CMA No. 171-06/2022.

(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.