Rohit Khajuria vs Noor Hussain
2026 Latest Caselaw 43 J&K

Jammu & Kashmir High Court

Rohit Khajuria vs Noor Hussain on 27 January, 2026

                                                                      Serial No. 17

  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                   AT JAMMU
RSA No. 4/2026

Rohit Khajuria                                       .....Appellant(s)/Petitioner(s)


                         Through: Mr. Ashish Sharma, Advocate

                  vs
Noor Hussain                                                     ..... Respondent(s)
                         Through:

CORAM: HON'BLE MR. JUSTICE M A CHOWDHARY, JUDGE
                                      ORDER

(27.01.2026)

Appellant has preferred the present Civil Second Appeal under section 100

of CPC, against the order/judgment dated 20.08.2025 passed by the learned

Principal District Judge, Poonch, in case titled, "Rohit Khajuria Vs. Noor

Hussain" and against the judgement and decree dated 31.07.2024 passed by

the learned Sub-Judge, Surankote.

Heard.

Issue notice to the respondent, returnable within the period of four

weeks, subject to the filing of requisites within one week.

List on 10.03.2026.

(M A CHOWDHARY) JUDGE

Jammu 27.01.2026 Amit