Harish And 2 Others vs Bharati Nandan
2021 Latest Caselaw 6875 ALL

Citation : 2021 Latest Caselaw 6875 ALL
Judgement Date : 30 June, 2021

Allahabad High Court

Harish And 2 Others vs Bharati Nandan on 30 June, 2021

Bench: Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- CIVIL REVISION DEFECTIVE No. - 20 of 2021
 

 
Revisionist :- Harish And 2 Others
 
Opposite Party :- Bharati Nandan
 
Counsel for Revisionist :- Chandra Prakash Tiwari
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Defendants/Revisionists are before this Court assailing the judgment and order dated 07.12.20202 passed by the Civil Judge (Senior Division) Mahobad in Civil Suit No. 48 of 2016 (Bharati Nandan Vs. Harish & Others).

Learned counsel for the revisionists could not point out any manifest error apparent on the face of record in the order impugned so as to justify interference by this Court.

In view thereof, I find no justification warranting interference with the order impugned in this civil revision.

The civil revision sans merit and is accordingly dismissed.

Order Date :- 30.6.2021

A.K.Srivastava

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