SARDAR JASPAL SINGH Vs. SARDAR DANNA SINGH

JUDGEMENT

(1.) This appeal, under Section 96 of CPC is filed by the appellant/claim petitioner/third party, challenging the order dated 25.07.2019 passed in unnumbered E.A.(SR) No.1386 of 2019 in E.P.No.2 of 2014 by the learned III Additional District and Sessions Judge, Karimnagar.

(2.) Heard the learned counsel for both sides and perused the record.

(3.) Learned counsel for the appellant/third party contended that when an application is filed under Order 21 Rules 97 to 101 CPC, the Court has to assign the regular number and deal with it in accordance with the procedure established under law. Without adverting to it, the Court below erroneously rejected the impugned application and ultimately prayed to set aside the impugned order and allow the appeal as prayed for.