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    APPEALS AGAINST THE ORDERS OF THE CIVIL JUDGE

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    APPEAL SEEKING SETTING ASIDE OF JUDGMENT AND DECREE PASSED BY CIVIL JUDGE WHEREBY THE APPLICATION OF THE RESPONDENT / DEFENDANT UNDER ORDER 7 RULE 11 READ WITH SECTION 151 C.P.C. WAS ALLOWED AND THE PLAINT OF “SUIT FOR DECLARATION OF DOCUMENTS AND PERMANENT INJUNCTION” FILED BY THE PLAINTIFF/APPELLANT WAS RETURNED.
    appeal seeking setting aside of judgment and decree passed by civil judge whereby the application of the respondent / defendant under order 7 rule 11 read with section 151 c.p.c. was allowed and the plaint of “suit for declaration of documents and permanent injunction” filed by the plaintiff/appellant was returned.
    APPEAL UNDER ORDER 43 READ WITH SECTION 151 CPC SEEKING QUASHING AND SETTING ASIDE OF THE JUDGMENT PASSED BY THE LD. CIVIL JUDGE, WHEREBY THE APPLICATION FILED BY THE APPELLANT UNDER ORDER 39 RULE 1 AND 2 READ WITH SECTION 151 CPC ALONGWITH THE PLAINT WAS DISMISSED WITHOUT CONDUCTING TRIAL.
    appeal under order 43 read with section 151 cpc seeking quashing and setting aside of the judgment passed by the ld. civil judge, whereby the application filed by the appellant under order 39 rule 1 and 2 read with section 151 cpc alongwith the plaint was dismissed without conducting trial.
    FIRST APPEAL UNDER SECTION 96 OF THE CODE OF CIVIL PROCEDURE, 1908 SEEKING SETTING ASIDE OF THE IMPUGNED ORDER PASSED BY THE CIVIL JUDGE IN A PENDING SUIT VIDE WHICH THE LD. CIVIL JUDGE ALLOWED THE APPLICATION UNDER ORDER 1 RULE 10 FILED BY ONE OF THE DEFENDANT AND ALSO DIRECTED THE DELETION OF THE SAID DEFENDANT FROM THE ARRAY OF THE PARTIES.
    first appeal under section 96 of the code of civil procedure, 1908 seeking setting aside of the impugned order passed by the civil judge in a pending suit vide which the ld. civil judge allowed the application under order 1 rule 10 filed by one of the defendant and also directed the deletion of the said defendant from the array of the parties.
    APPEAL SEEKING SETTING ASIDE OF THE IMPUGNED JUDGMENT AND DECREE PASSED BY THE CIVIL JUDGE IN A CIVIL SUIT VIDE WHICH THE SUIT OF THE PLAINTIFF/APPELLANT HAS BEEN DISMISSED BY THE LD CIVIL JUDGE AFTER CLOSING HIS EVIDENCE UNDER THE ORDER 17 RULE 3 CPC.
    appeal seeking setting aside of the impugned judgment and decree passed by the civil judge in a civil suit vide which the suit of the plaintiff/appellant has been dismissed by the ld civil judge after closing his evidence under the order 17 rule 3 cpc.
    FIRST APPEAL UNDER ORDER XLIII RULE 1 (R) OF THE CODE OF CIVIL PROCEDURE, 1908 SEEKING SETTING ASIDE OF THE IMPUGNED ORDER PASSED BY THE LD. CIVIL JUDGE DISMISSING THE APPLICATION FILED BY THE APPELLANT UNDER ORDER 39 RULE 1 AND 2 READ WITH SECTION 151 CPC.
    first appeal under order xliii rule 1 (r) of the code of civil procedure, 1908 seeking setting aside of the impugned order passed by the ld. civil judge dismissing the application filed by the appellant under order 39 rule 1 and 2 read with section 151 cpc.
    FIRST APPEAL UNDER SECTION 96 OF THE CODE OF CIVIL PROCEDURE, 1908 SEEKING MODIFICATION OF THE JUDGMENT AND DECREE PASSED BY THE LD CIVIL JUDGE IN CIVIL SUIT TO THE EXTENT THAT THE RESPONDENT BE ALSO DIRECTED TO PAY MESNE PROFITS AND DAMAGES TILL THE HANDING OVER THE ACTUAL POSSESSION OF THE PREMISES BY THE RESPONDENT TO THE APPELLANT.
    first appeal under section 96 of the code of civil procedure, 1908 seeking modification of the judgment and decree passed by the ld civil judge in civil suit to the extent that the respondent be also directed to pay mesne profits and damages till the handing over the actual possession of the premises by the respondent to the appellant.
    APPEAL SEEKING SETTING ASIDE OF THE JUDGMENT AND DECREE PASSED BY THE CIVIL JUDGE DECREEING THE SUIT OF THE RESPONDENT / PLAINTIFF BY DIRECTING THE APPELLANT / DEFENDANT TO VACATE THE PREMISES AND PAY THE MESNE PROFIT TO THE RESPONDENT/ PLAINTIFF.
    appeal seeking setting aside of the judgment and decree passed by the civil judge decreeing the suit of the respondent / plaintiff by directing the appellant / defendant to vacate the premises and pay the mesne profit to the respondent/ plaintiff.
    APPEAL SEEKING QUASHING OF THE JUDGMENT AND DECREE PASSED BY THE CIVIL JUDGE WHEREBY THE SUIT OF THE PLAINTIFF WAS DISMISSED WHILE DECIDING / DISMISSING OF APPLICATION UNDER ORDER 39 RULE 1 AND 2 CPC AND WITHOUT AFFORDING THE OPPORTUNITY TO LEAD EVIDENCE/ ADVANCED ARGUMENTS.
    appeal seeking quashing of the judgment and decree passed by the civil judge whereby the suit of the plaintiff was dismissed while deciding / dismissing of application under order 39 rule 1 and 2 cpc and without affording the opportunity to lead evidence/ advanced arguments.
    APPEAL SEEKING SETTING ASIDE OF THE IMPUGNED JUDGMENT AND DECREE PASSED BY THE CIVIL JUDGE IN A CIVIL SUIT VIDE WHICH THE SUIT OF THE PLAINTIFF / APPELLANT HAS BEEN DISMISSED BY THE LD CIVIL JUDGE AFTER CLOSING HIS EVIDENCE UNDER ORDER 17 RULE 3 CPC. WITHOUT CONSIDERING THE REQUEST OF THE APPELLANT FOR ADJOURNMENT OF THE MATTER ON THE HUMANITARIAN AND JUSTIFIABLE GROUNDS OF THE BROTHER OF THE APPELLANT BEING IN HOSPITAL HAVING UNDERGONE HEART OPERATION.
    appeal seeking setting aside of the impugned judgment and decree passed by the civil judge in a civil suit vide which the suit of the plaintiff / appellant has been dismissed by the ld civil judge after closing his evidence under order 17 rule 3 cpc. without considering the request of the appellant for adjournment of the matter on the humanitarian and justifiable grounds of the brother of the appellant being in hospital having undergone heart operation.
    APPEAL SEEKING SETTING ASIDE / CANCELLATION OF THE MUTATION OF THE LAND WHICH HAS BEEN ILLEGALLY GOT SANCTIONED / ATTESTED / DONE FROM THE REVENUE AUTHORITIES WHEN THE HON’BLE HIGH COURT HAS PASSED A STAY ORDER ON THE LAND.
    appeal seeking setting aside / cancellation of the mutation of the land which has been illegally got sanctioned / attested / done from the revenue authorities when the hon’ble high court has passed a stay order on the land.