FA/72/2022
2022 Latest Caselaw 904 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                     COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      24.03.2022                        FA No.72 of 2022
                                        Hon'ble Alok Kumar Verma, J.

This First Appeal has been filed against the judgment and decree dated 24.12.2021, passed by the learned IInd Additional Civil Judge (Senior Divison), Dehradun in Original Suit No.216 of 2008, "Smt. Kulwant Kaur vs. Shri Ram Singh and Others", whereby the original suit, filed by the appellant-plaintiff, has been dismissed.

Heard Mr. Aditya Singh, learned counsel for the appellant.

The learned counsel for the appellant submitted that the learned trial court has recorded its finding that the appellant is the owner of the disputed property.

The First Appeal is admitted. Issue notice to the respondents. Steps to be taken within a week.

The learned counsel for the appellant requested for interim relief.

In the facts and circumstances of the case, it seems appropriate to summon the lower court record before passing any order on the interim relief application.

Summon the Lower Court Record. Post this case on 26.04.2022. The interim relief application shall be considered after receiving the LCR.

(Alok Kumar Verma, J.) 24.03.2022

Neha