BRIJ LAL Vs. JAGDISH CHAND

JUDGEMENT

(1.) Respondent is served and represented by Mr. Naveen K. Bhardwaj, Advocate.

(2.) Heard.

(3.) The impugned order has been passed by the learned Civil Judge, Kangra on 19/2/2025 to decide an application of the petitioner/plaintiff filed under Sec. 151 of the Code of Civil Procedure in which a prayer was made to remove the construction allegedly raised by the respondent/defendant in violation of status quo order dtd. 13/7/2023.