LAWS(J&K)-2019-12-134

ABDUL RASHID PANDITH Vs. RINA OJEDA

Decided On December 20, 2019
Abdul Rashid Pandith Appellant
V/S
Rina Ojeda Respondents

JUDGEMENT

(1.) This is a petition under Article 227 of the Constitution of India challenging the order dated 14.12.2019 passed by the Court of learned Principal District Judge, Srinagar.

(2.) A Civil Suit for declaration and injunction was filed in the Court of learned City Munsiff, Srinagar in regard to a property called Samad Villa. The parties, however, entered into a compromise and the court by virtue of judgment and order dated 15.05.2019, disposed of the suit as having been compromised.

(3.) It appears that the respondent, namely, Rina Ojeda was not a party in the suit aforementioned, but claimed a right in the property as the wife of late Anwar Ahmad Pandith and filed an appeal against the judgment and order dated 15.05.2019 before the court of learned Principal District Judge, Srinagar. Along with the appeal was filed an application seeking leave to appeal as also an application for condonation of delay. Not only this, the respondent also filed an application for grant of interim relief.