SHAHEENA Vs. VALLEY KESAR

JUDGEMENT

(1.) This is an application by one Shaheena, D/o Mohd. Akram Bhat, seeking leave of this Court to challenge by way of an appeal an ex-parte judgment and decree dtd. 11/10/2025 ["the judgment and decree impugned"] passed by the Court of learned Principal District Judge, Pulwama ["the trial Court"], in case titled "Valley Kesar Vs. Gowhar Ahmad Rather and Anr.".

(2.) The leave to file appeal by the applicant is sought on the ground that in terms of the judgment and decree impugned, the Respondent No. 1 is executing the decree against her. The applicant claims that the shop in the name of "The Kesar Valley" is being operated and run by her and, therefore, she is seriously prejudiced by the decree impugned.

(3.) Having heard learned counsel for the parties and perused the material available on record, we find that the ex-parte judgment and decree impugned passed by the trial Court, which the applicant is seeking to challenge by leave of this Court, is a judgment and decree binds only the parties to the suit.