SHAMSHER SINGH THAKUR Vs. RAJESH KUMAR

JUDGEMENT

(1.) By way of instant petition, the petitioners have invoked the jurisdiction of this Court under Article 227 of the Constitution of India to assail the order dtd. 30/3/2024 passed by learned District Judge, Sirmaur at Nahan in Civil Misc. Appeal No.9-CMA/14 of 2023 whereby the order dtd. 2/9/2023 passed by learned Civil Judge, Rajgarh in CMA No.340/2018 in Civil Suit No. 86/1 of 2018 has been modified.

(2.) Civil Suit No. 86/1 of 2018 pending on the files of learned Civil Judge, Rajgarh, District Sirmaur has been filed by respondents No. 1 and 2 against the petitioners and others in respect of the land comprised in Khata/Khatauni No.114min/270, Khasra Nos. 177, 179, 181 and 191 measuring 320.12 Sq. meters situated in Mohal Rajgarh-1, Tehsil Rajgarh, District Sirmaur, H.P. (for short, the suit land).

(3.) The parties hereinafter shall be referred to by the same status as they hold before the learned trial Court.