SURYA PRAKASH KESARWANI,J. - (1.) Heard Sri Sharad Malviya, learned counsel for the plaintiff/petitioner and Sri Sanjiv Singh, learned counsel for the defendants/respondents.
(2.) By order of Hon'ble the Chief Justice dated 28.03.2017, cases from serial no. 31 onwards of Court No. 2 to be taken up on 28.03.2017 have been assigned to this Bench which includes the present petition.
(3.) This petition has been filed under Article 227 of the Constitution of India praying for following relief: (A) Issue an order or direction by setting aside the order dated 11.11.2016 passed by Additional District Judge, Court No. 3, Moradabad in Appeal No. 14 of 2015 and order dated 22.09.2014 passed by Civil Judge (Sr. Div.), Moradabad in O.S. No. 1003 of 2012. (As contained in Annexure No. 4 and 2 to this petition). (B) Issue an order or direction which this Hon'ble Court may deem fit and proper under the facts and circumstances of the case. (C) Award the cost of this petition in favour of the petitioner.;