VIRENDER KUMAR CHATURVEDI Vs. SHASHI AWASTHI

JUDGEMENT

(1.) An application moved by the plaintiffs under Order 38 Rule 5 of the Code of Civil Procedure (CPC) for attachment of 1/12th share of the non-applicant/defendant from the land comprised in Khasra No.604, 1/12th share from the land comprised in Khasra No.592, share of the applicant in the land comprised in Khasra No.1280/1456/ 904 and entire land comprised in Khasra Nos.2143/584 and 2157/611, situated in Mohal Grauru, Tehsil Jogindernagar, District Mandi, H.P., was dismissed by the learned Trial Court on 28/3/2023, thereby compelling the applicants/plaintiffs to institute the present petition.

(2.) Heard learned counsel on both sides.

(3.) Facts:-