Jansi Lal, Son Of Shri Madho Lal vs Sitaram Son Of Shri Modu Lal
2022 Latest Caselaw 7298 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                   S.B. Civil Second Appeal No. 287/2022

                                   Jansi Lal, Son Of Shri Madho Lal,
                                                                                                       ----Appellant
                                                                        Versus
                                   Sitaram Son Of Shri Modu Lal,
                                                                                                     ----Respondent

For Appellant(s) : Mr. Ashwani Kumar Chobisa For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

16/11/2022

Appellant has challenged the judgment and decree dated

04.08.2022 passed by Additional District Judge, Nainwa, District

Bundi in first appeal No.61/2021 (CIS No.61/2021) whereby and

whereunder damages to the tune of Rs.15000/- has been awarded

in favour of respondent-plaintiff and against the appellant.

Counsel for appellant admits that as per Section 102 of CPC,

the second appeal is not maintainable and he prays to convert this

appeal into revision petition.

Prayer is allowed.

Office may convert this appeal into revision petition.

Learned counsel for petitioner undertakes to do the needful

within a period of three weeks.

(SUDESH BANSAL),J

TN/12

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