NAZIR AHMAD MALIK Vs. REHANA BEGUM

JUDGEMENT

(1.) The petitioner is aggrieved of order dated 25.03.2021 passed by the court of Civil Judge (Second Division Pattan) (hereinafter to be referred as the trial court) by virtue of which the application filed by the petitioner for staying the proceedings of the suit filed by the respondent No. 1, has been dismissed.

(2.) The instant revision petition has been filed by the petitioner inter alia on the following grounds:

(3.) Before this Court adverts to the facts necessary for the disposal of the present petition, it is necessary to observe that the petitioner has wrongly mentioned the title of the revision petition as in a suit filed by the respondent No. 1, the respondent No. 2 has never been a party but the sons of the petitioner are the parties in the said suit, however, the said defect in title may not have material fact upon the determination of the present controversy as the dispute is primarily between the petitioner and respondent No. 1.