(1.) This order of mine shall dispose of an application, filed under Rule 2(d) of Chapter VII of the High Court of Himachal Pradesh (Appellate Side) Rules, 1997, for leave to appeal, on behalf of the applicant.
(2.) Applicant Anil Kumar intends to prefer the third-party Regular Second Appeal, before this Court, against the judgment and decree, dtd. 30/11/2022, passed by the Court of learned Additional District Judge, Ghumarwin, District Bilaspur, Himachal Pradesh (hereinafter referred to as 'the First Appellate Court'), in Civil Appeal No. 13-13 of 2022, titled as, 'Sunita Devi versus General Public', as such, the present application has been moved to get the permission to do so.
(3.) Vide judgment and decree dtd. 30/11/2022, the learned First Appellate Court has allowed the appeal, preferred by respondent No. 1, Sunita Devi, which was preferred, against the judgment and decree, dtd. 29/6/2022, passed by the Court of learned Senior Civil Judge, Court No. 1, Ghumarwin, District Bilaspur, H.P. (hereinafter referred to as 'the trial Court'), in Civil Suit No. 57/01 of 2022/2021, titled as 'Sunita Devi versus General Public'.
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