SUMITRA DEVI Vs. HOSHIAR CHAND

JUDGEMENT

(1.) The present petition is maintained by the petitioner under Article 227 of the Constitution of India, against the judgment dated 27.04.2019, passed by the learned Additional District Judge-I, Mandi, H.P. (Camp at Sundernagar) in Civil Misc. Appeal No.67/2018, affirming the order dated 25.10.2018, passed by the learned Senior Civil Judge, Court No.1, Sundernagar, District Mandi, H.P. in CMA No.143-VI/2018 in Civil Suit No.67-I of 2018, with a prayer to set aside the impugned judgments and order and to allow the present petition.

(2.) Briefly stating the facts giving rise to the present petition are that;

(3.) It has been alleged that the judgment and order passed by both the learned Courts below are both against law and facts on record, which have been passed after ignoring the true facts of the case and provisions of order 39 Rules 1 & 2 of the Code of Civil Procedure, therefore, it has been prayed that the judgment and order under challenge are liable to be set aside.