Patna High Court - Orders
Musmat Shanti Devi Kuer And Anr vs Lallu Ram And Ors on 5 December, 2022
Author: Anil Kumar Sinha
Bench: Anil Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CIVIL MISCELLANEOUS JURISDICTION No.770 of 2018
======================================================
1. Musmat Shanti Devi kuer and Anr Widow of Ramchandra Ojha, deceased,
resident of Village- Doghra, P.O.- Bihiya Chaurasta, P.S.- Bihiya, District-
Bhojpur.
2. Manoj Pandey, Son of Kanhaiya Lal Pandey, deceased, resident of Village-
Bharasara, P.S.- Jagdishpur, District- Bhojpur.
... ... Petitioner/s
Versus
1. Lallu Ram and Ors Son of Ganga Ram, Resident of Villlage- Doghra
Chamar Tola, P.O.- Bihiya Chaurasta, District- Bhojpur.
2. Hari Shankar Tiwari, Son of Late Ram Pravesh Tiwari, Resident of village-
Kawalpatti, P.S.- Behia, District- Bhojpur.
3. Mumtaj Ali, Son of Anwar Ansari, Resident of Mohalla- Raja Bazar, Behia,
P.S.- Behia, District- Bhojpur.
... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr.Awadhesh Prasad Sinha
For the Respondent/s : Mr.Deepak Kumar
======================================================
CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR SINHA
ORAL ORDER
7 05-12-2022The petitioners are aggrieved by an order dated 05.12.2017 passed in Title Suit No. 15 of 2016 by learned Sub Judge, Jagdishpur, Bhojpur by which petition filed under Order 7 Rule 11 of C.P.C. has been rejected.
In view of the judgment passed in the case of Most. Quaraisa Khatoon vs. S.N.P. Singh reported in 2014 (1) PLJR 12 and in the case of Durga Devi vs. Vijay Kumar Poddar reported in 2010 (2) PLJR 954, the petitioner is permitted to convert this petition into a Civil Revision Application within two weeks.
Patna High Court C.Misc. No.770 of 2018(7) dt.05-12-2022 2/2 Let it be done by the learned counsel for the petitioners within aforesaid two weeks.
(Anil Kumar Sinha, J) perwez/Ashwani U