Unknown vs Smt. Anuradha And Another"
2021 Latest Caselaw 5419 UK

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      30.12.2021                         SA No.120 of 2021
                                         Hon'ble Alok Kumar Verma, J.

This second appeal has been filed against the judgment and decree dated 25.09.2021, passed by the learned Additional District Judge, Laksar, District Haridwar in Civil Appeal No.12 of 2020, "Narendra Kumar vs. Smt. Anuradha and Another", whereby the said appeal, filed by the appellant has been dismissed. The said civil appeal was filed against the judgment and decree dated 30.03.2019 passed by the learned Civil Judge (Junior Division), Laksar, District Haridwar in Original Suit No.168 of 2012, "Smt. Anuradha vs. Narendra Kumar and Another" whereby the Original Suit, filed by the respondent no.1-plaintiff was allowed.

Heard Mr. Nikhil Singhal, learned counsel for the appellant.

According to the plaint, the respondent no.1-plaintiff purchased the property, situated in Khasra No.761, property-in-question. The learned counsel for the appellant submitted that the plaintiff had not filed any evidence regarding her title over the property, situated in Khasra No.761.

In the facts and circumstances of the case, it seems appropriate to summon the original record before passing any order on the admission.

Summon the LCR.

Post this case on 13.01.2022.

(Alok Kumar Verma, J.) 30.12.2021

Neha