Hon'Ble Alok Kumar Verma vs Prem Lal Uniyal"
2022 Latest Caselaw 3033 UK

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      20.09.2022                        SA No. 115 of 2022
                                        Hon'ble Alok Kumar Verma, J.

This proposed Second Appeal has been filed against the judgment and decree dated 20.07.2022, passed by the learned District

of 2022, "Jai Krishna Painuli and Another vs. Prem Lal Uniyal", by which, the learned Appellate Court has modified the judgment and decree dated 31.03.2022, passed by the learned trial court.

The learned Appellate Court has modified the judgment and decree of the trial court to this effect that the judgment and decree passed by the trial court will not imply that the plaintiff can do any construction or demolition in the way-in- question, rather both the parties will have the right to use three and a half feet of road-in-question, and, the parties will be entitled to the said rights.

Heard Mr. Rajendra Dobhal, learned Senior Advocate assisted by Mr. Shubhang Dobhal, learned counsel for the appellant.

Having heard the learned counsel for the appellant, it would be appropriate to issue notice to the respondents even before passing any order on the admission.

Issue notice to the respondents. Steps to be taken within a week. List this case on 09.11.2022.

(Alok Kumar Verma, J.) 20.09.2022

Shiksha