Maqsood Ahmed vs Zubaida Bi
2025 Latest Caselaw 38 J&K

Jammu & Kashmir High Court

Maqsood Ahmed vs Zubaida Bi on 2 May, 2025

Author: Rahul Bharti

Bench: Rahul Bharti

                                                    Serial No. 120


 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU
Case:-   RFA No. 20/2025
         CM No. 2544/2025
         CM No. 2545/2025
         CAV No. 477/2025

Maqsood Ahmed                                        .....Appellant(s)

                Through: Mr. Irfan Khan, Advocate.

              Vs

Zubaida Bi
                                                  .....Respondent(s)

                Through:

Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE

                               ORDER

(02.05.2025)

01. Caveat stands discharged.

02. The applicant/appellant is aggrieved of a money decree

passed by the court of learned Principal District Judge,

Poonch in a civil suit file No. 20/Civil whereby the

respondent's suit for seeking recovery of her dower money to

the amount of Rs. 2,00,000/- has been decreed against the

applicant/appellant.

03. The judgment and decree dated 31.10.2023 against which the

applicant/appellant intends to lay civil first appeal under

section 96 read with Order 41 of the J&K Code of Civil

Procedure, Svt., 1997 but being time barred appeal is

accompanied with an application CM No. 2544/2025 seeking

condonation of delay of 437 days.

04. Issue notice to the non-applicant/respondent.

05. Applicant/appellant to furnish registered postal cover for the

service of the non-applicant/respondent within a period of

seven days, whereupon the learned Registrar Judicial,

Jammu to issue notice to the respondent.

06. List on 02.07.2025.

07. In the meantime, in case if the execution has been taken out

by the non-applicant/respondent before the Executing Court,

then issuance of notice in the applicant/appellant's

application seeking condonation of delay shall not be

construed by the Executing Court be any sort of stay or check

the execution of the decree to its logical end.

08. A copy of this order be forwarded to learned Principal District

Judge, Poonch.

(RAHUL BHARTI) JUDGE JAMMU 02.05.2025 Bunty