Laxmi Devi @ Lichami Devi vs Gyarasi Devi
2022 Latest Caselaw 11013 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Second Appeal No. 176/2022

Laxmi Devi @ Lichami Devi

----Appellant Versus Gyarasi Devi

----Respondent

For Appellant(s) : Mr. Virendra Acharya For Respondent(s) :

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

27/08/2022

Learned counsel appearing for the appellant submits that the

impugned judgment and decree has been passed by the Gram

Nyayalaya and in view of the Section 34(6) of the Gram Nyayalaya

Act, 2008 against the decree impugned, the appeal is not

maintainable, however the same can be assailed by way of writ

petition invoking the jurisdiction under Section 226/227 of the

Constitution of India.

In view of above, learned counsel prays that this second

appeal may be converted into writ petition.

The second appeal is, therefore, converted into writ petition.

Registry is directed to do the needful accordingly.

(MADAN GOPAL VYAS),J 98-Bharti/-

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