Smt. Chhotibai vs Smt. Rambhabai Deceased Through Lrs. ...
2024 Latest Caselaw 21539 MP

Madhya Pradesh High Court

Smt. Chhotibai vs Smt. Rambhabai Deceased Through Lrs. ... on 7 August, 2024

                                                                   1                                  CR-550-2024
                                    IN    THE      HIGH COURT OF MADHYA PRADESH
                                                          AT INDORE
                                                               BEFORE
                                                HON'BLE SHRI JUSTICE GAJENDRA SINGH
                                                         ON THE 7 th OF AUGUST, 2024
                                                        CIVIL REVISION No. 550 of 2024
                                           SMT. CHHOTIBAI AND OTHERS
                                                     Versus
                            SMT. RAMBHABAI DECEASED THROUGH LRS. JAGDISH AND OTHERS
                         Appearance:
                                   Shri Chhattar Singh Sharma, learned counsel for the applicant.
                                   Shri Kshitij Vyas, learned counsel for the respondent/State.

                                                                     ORDER

This Civil Revision is preferred challenging the legality of order dated 04.05.2024 (Annexure P/8) in First Appeal preferred challenging the judgment and decree of Second Civil Judge Class-II,Dewas in RCS A -14/2015 dated 31.07.2019 whereby an application under 5 of Limitation Act, 1963 has been disallowed and consequently Appeal has also been dismissed.

2. When asked for arguing on the question of maintainability then counsel for the applicant prays for withdrawal of Civil Revision with liberty to file duly constituted Second Appeal.

Prayer is allowed.

With the aforesaid liberty, Civil Revision is dismissed as withdrawn.

(GAJENDRA SINGH) JUDGE

Praveen