P.Amarendra Senapati vs P.Sabitri Senapati
2021 Latest Caselaw 11603 Ori

                          IN THE HIGH COURT OF ORISSA AT CUTTACK

                                          RSA No.96 of 2021

                 P.Amarendra Senapati                      ....         Appellant
                                                      Mr.M.K.Mishra, Sr.Advocate
                                               -versus-
                 P.Sabitri Senapati                        ....        Respondent


                              CORAM:
                              JUSTICE B. P. ROUTRAY


                                             ORDER

11.11.2021 Order No.

3. I.A.No.444 of 2021

1. The I.A. is disposed of as the deficit Court Fee has already been paid.

RSA No.96 of 2021

2. Heard Mr.Mishra, learned Senior Advocate for the Appellant.

3. The present appeal is against the confirming judgment of the lower appellate court.

4. Taking recourse to the provision under Order 21 Rule 101, CPC, it is the consistent finding of both the courts that the plaintiff had the knowledge of decree passed in T.S.No.76 of 1997 and he had also filed a petition under Order 21 Rule 99, CPC, which was rejected. This fact remains undisputed.

5. Accordingly, I do find any reason in favour of the Appellant to admit the present appeal. The appeal is dismissed.

( B.P. Routray) Judge C.R.Biswal