IKHLAQ AHMAD WANI Vs. GHULAM NABI PANDITH

JUDGEMENT

(1.) Instant Civil 1st appeal is directed against the order dated 01.11.2018, passed by the Court of Additional District Judge, Srinagar

(2.) The factual backdrop giving rise to the filing of the instant Civil 1 st Appeal, as emerge from the pleadings of the parties is as under:

(3.) The learned Court of Additional District Judge, Srinagar, after hearing both sides and relying on various judgments of the Hon'ble Apex Court as also of this High Court, in terms of impugned order, concluded as under: