S. GAJINDER SINGH Vs. S. BHUPINDER SINGH

JUDGEMENT

(1.) These two writ petitions have been filed by defendant No. 1 of civil suit No. 46 pending in the Court of learned Sub Judge, Pattan. OWP No. 55/2013 has been filed by the petitioner under Article 226/227 of the Constitution of India (for short the Constitution) read with sections 103/104 of the Constitution of Jammu and Kashmir (for short the State Constitution) to seek writ of certiorari to quash order dated 14.12.2012 passed by learned 1st Additional District Judge, Baramulla in an appeal filed by the petitioner against order dated 26.12.2011 passed by the learned trial court in the civil suit. OWP No. 21 has been filed by the petitioner under section 104 of the State Constitution seeking quashing of an order dated 31.12.2013 passed by the learned trial Court.

(2.) Heard. I have perused the record.

(3.) Background facts essential to be recapitulated for OWP 55, briefly, are these: