HAFIZA BEGUM Vs. SHAMS DIN BHAT

JUDGEMENT

(1.) The instant appeal is directed against order dtd. 5/4/2018 (for short -the impugned order/judgement and decree) passed by the Principal District Judge, Srinagar, (for short -the Trial Court-) in case titled as "Hafeeza Begum and Ors" vs Shamsu-Din Bhat and Ors.".

(2.) The facts emerging from the memo of appeal reveal that the appellants herein filed a civil suit with following reliefs: -

(3.) The respondents herein being the defendants before the Trial Court after entering appearance filed written statement to the civil Suit. During the pendency of the said Suit, the Trial Court on 15/9/2017 framed as many as 6 issues upon pleadings of the parties.