Vijendra Kumar And Another vs Sochanram
2023 Latest Caselaw 864 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 10414 of 2022
 

 
Petitioner :- Vijendra Kumar And Another
 
Respondent :- Sochanram
 
Counsel for Petitioner :- Pramod Kumar Pandey,Abhay Kumar Dwivedi
 

 
Hon'ble Ajit Kumar,J.

Heard Sri Pramod Kumar Pandey, learned counsel for the petitioners.

By means of this petition filed under Article 227 of the Constitution, petitioners have challenged the judgment dated 22.11.2021 passed in O.S. No. 517 of 2019 as well as the judgment dated 14.07.2022 passed in Civil Appeal No. 76 of 2021.

In the considered view of the Court, the judgment and decrees passed by the civil court confirmed in appeal are amenable to second appeal before this Court.

Accordingly, the Court declines to interfere in the matter for alternative remedy of second appeal available to the petitioners and they may avail the said remedy.

In view of the above, this petition consigned to records with aforesaid liberty.

Office is directed to return the certified copies of the orders to the learned counsel for the petitioners after retaining photocopies of the same in the records.

Order Date :- 9.1.2023

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