HEMRAJ Vs. ADJ, BARAN AND ORS

JUDGEMENT

(1.) By way of the instant writ petition, the petitioner has beseeched to quash and set aside the impugned orders dated 23rd September, 2011 and 7th February, 2008 rendered by the Courts of Additional District Judge, Baran and Civil Judge (Jr.Div.) Mangrole, District Baran, respectively.

(2.) Having considered the submissions made by the learned counsel for the parties and carefully perused the relevant material on record, it is found that the petitioner-objector filed objections under Order 21 Rules 35, 97, 101, 102 & 103 of CPC.

(3.) After hearing both the parties, the learned trial Court dismissed the objections vide order dated 7th February, 2008. Aggrieved with the order dated 7th Februry, 2008 rendered by the learned trial Court, the petitioner-objector preferred an appeal and the appeal also stood dismissed by the Additional District Judge, Baran vide order dated 23rd September, 2011. Thus, there has been a concurrent finding of two courts below.