Tripura High Court
Party Name : Rosna Begam vs Jesmin Begam on 28 April, 2017
Author: T. Vaiphei
Bench: T. Vaiphei
Case No :CRP 0000025/2017 Party Name : ROSNA BEGAM Vs JESMIN BEGAM THE HONBLE THE CHIEF JUSTICE T. VAIPHEI
28.04.2017.
Heard Mr. D.C. Roy, the learned counsel for the petitioner.
Having failed to obtain stay of execution before the learned Civil Judge, Junior Division, Belonia, South Tripura in Execution (T) No.3 of 2013, the petitioner is moving this Court in this civil revision. Civil revision can be entertained only if the petitioner makes out a case of improper exercise of jurisdiction of the Court below. In the instant case, the Execution Court in rejecting the application of the petitioner for staying the execution of the decree on the ground that they have already approached the Apex Court for appropriate relief does not commit any jurisdictional error in passing the impugned order.
Under the circumstances, this revision has no merit and is dismissed at the motion stage.
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