Himachal Pradesh High Court
Jagdish Ram And Ors vs . Subhash Chand & Ors. on 23 August, 2023
Jagdish Ram and Ors Vs. Subhash Chand & Ors.
RSA No. 10 of 2020 .
23.08.2023 Present: Mr. Abhinav Purohit, Advocate, for the appellants.
Respondent No.1, 2(a) to 2(d), 3 and 5 already ex parte.
Mr. Navlesh Verma, Additional Advocate General for respondent No.4.
of It appears that a counter claim and civil suit were filed before the learned Trial Court. The learned Trial Court rt proceeded to decree the suit of the plaintiffs and dismiss the counter claim of defendants No.1 to 3. Thereafter defendants No.1 to 3, preferred a single appeal before the learned Additional District Judge-II, Kangra at Dharamshala, which was dismissed. Again a single appeal was preferred against the judgment and decree of the learned First Appellate Court.
In such a situation, it is highly doubtful that the appeal preferred before the learned First Appellate Court and the present appeal are maintainable.
Let the matter be listed for consideration on this aspect for 15th September, 2023.
(Rakesh Kainthla) Judge August 23, 2023 (ravinder) ::: Downloaded on - 24/08/2023 20:34:34 :::CIS