BADLU Vs. ROOP LAL

JUDGEMENT

(1.) Both the petitions are interlinked and interconnected, hence taken up together for disposal together.

(2.) The applications moved under Order 39 Rules 1 and 2 of Code of Civil Procedure by the plaintiff (Roop Lal) and also by counter claimants (Smt. Badlu and Smt. Parwati) were allowed by the learned Trial Court on 2/5/2022. Operative part of the order reads as under: -

(3.) The order passed by learned Trial Court has been affirmed by learned First Appellate Court on 30/8/2023. Aggrieved against the aforesaid orders dtd. 2/5/2022 and 30. 08.2022, these petitions have been instituted by the original counter claimants Smt. Badlu and Smt. Parwati.