Allahabad High Court
Smt.Prabhawati Devi vs Smt.Shiv Devi And 9 Others on 20 May, 2015
Bench: Ashwani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 2 Case :- MATTERS UNDER ARTICLE 227 No. - 2424 of 2015 Petitioner :- Smt.Prabhawati Devi Respondent :- Smt.Shiv Devi And 9 Others Counsel for Petitioner :- K.C.Pandey Hon'ble Ashwani Kumar Mishra,J.
The issue no.4 was decided by the trial court on the question relating to jurisdiction of the court to entertain the suit. This order has been set aside in revision by observing that no finding on relevant aspects have been returned. The matter has been remanded back for a fresh consideration.
Learned counsel for the petitioner has not been able to demonstrate any illegality in the order passed by the revisional court. The order of the trial court apparently is a cryptic order and necessary issues had not been discussed.
This Court finds no good ground for interference with the order passed by the revisional court.
The petition fails accordingly, and is consigned to records.
Order Date :- 20.5.2015 Ashish Pd.