Patna High Court - Orders
Renu Sinha vs Bajrangi Ram @ Bajo Ram And Ors on 19 December, 2023
Author: Nawneet Kumar Pandey
Bench: Nawneet Kumar Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
CIVIL REVISION No.2383 of 2007
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1. RENU SINHA D/O Singheshwar Prasad @ Chamo Prasad R/O Village-
Rajowna, P.S. and P.O.- Lakhisarai, District- Lakhisarai, Presently R/O
Mohalla- Alkapuri, P.O.- Anisabad, P.S.- Gardanibagh, District- Patna
2. Rita Sinha D/O Singheshwar Prasad @ Chamo Prasad R/O Village-
Rajowna, P.S. and P.O.- Lakhisarai, District- Lakhisarai, Presently R/O
Mohalla- Alkapuri, P.O.- Anisabad, P.S.- Gardanibagh, District- Patna
3. Madhu Sinha D/O Singheshwar Prasad @ Chamo Prasad R/O Village-
Rajowna, P.S. and P.O.- Lakhisarai, District- Lakhisarai, Presently R/O
Mohalla- Alkapuri, P.O.- Anisabad, P.S.- Gardanibagh, District- Patna
4. Seema Sinha D/O Singheshwar Prasad @ Chamo Prasad R/O Village-
Rajowna, P.S. and P.O.- Lakhisarai, District- Lakhisarai, Presently R/O
Mohalla- Alkapuri, P.O.- Anisabad, P.S.- Gardanibagh, District- Patna
5. Nutan Sinha D/O Singheshwar Prasad @ Chamo Prasad R/O Village-
Rajowna, P.S. and P.O.- Lakhisarai, District- Lakhisarai, Presently R/O
Mohalla- Alkapuri, P.O.- Anisabad, P.S.- Gardanibagh, District- Patna
6. Rajani Sinha D/O Singheshwar Prasad @ Chamo Prasad R/O Village-
Rajowna, P.S. and P.O.- Lakhisarai, District- Lakhisarai, Presently R/O
Mohalla- Alkapuri, P.O.- Anisabad, P.S.- Gardanibagh, District- Patna
7. Mithilesh Kr. Sinha S/O Singheshwar Prasad @ Chamo Prasad R/O Village-
Rajowna, P.S. and P.O.- Lakhisarai, District- Lakhisarai, Presently R/O
Mohalla- Alkapuri, P.O.- Anisabad, P.S.- Gardanibagh, District- Patna
8. Rajeshwar Kr. S/O Singheshwar Prasad @ Chamo Prasad R/O Village-
Rajowna, P.S. and P.O.- Lakhisarai, District- Lakhisarai, Presently R/O
Mohalla- Alkapuri, P.O.- Anisabad, P.S.- Gardanibagh, District- Patna
9. Rakesh Kr. Sinha S/O Singheshwar Prasad @ Chamo Prasad R/O Village-
Rajowna, P.S. and P.O.- Lakhisarai, District- Lakhisarai, Presently R/O
Mohalla- Alkapuri, P.O.- Anisabad, P.S.- Gardanibagh, District- Patna
10. Anu Sinha D/O Singheshwar Prasad @ Chamo Prasad R/O Village-
Rajowna, P.S. and P.O.- Lakhisarai, District- Lakhisarai, Presently R/O
Mohalla- Alkapuri, P.O.- Anisabad, P.S.- Gardanibagh, District- Patna
11. Pramila Devi R/O Village- Rajowna, P.S. and P.O.- Lakhisarai, District-
Lakhisarai, Presently R/O Mohalla- Alkapuri, P.O.- Anisabad, P.S.-
Gardanibagh, District- Patna
... ... Petitioner/s
Versus
1. BAJRANGI RAM @ BAJO RAM and ORS S/O Late Sakal Ram R/O
Village- Chouki, P.S.- Lakhisarai, P.O.- Balgudar Lakhisarai, District-
Lakhisarai
2. Jasoda Ram @ Raso Ram S/O Late Sakal Ram R/O Village- Chowki, P.S.-
Lakhisrai, P.O.- Balgudar, Distt.- Lakhisarai
3. Rajo Ram @ Rajendra Ram S/O Late Sakal Ram R/O Village- Chouki, P.S.-
Lakhisarai, P.O.- Balgudar Lakhisarai, District- Lakhisarai
Patna High Court C.R. No.2383 of 2007(30) dt.19-12-2023
2/3
4. Shiv Kumar Ram S/O Late Sakal Ram R/O Village- Chouki, P.S.-
Lakhisarai, P.O.- Balgudar Lakhisarai, District- Lakhisarai
5. Chchotu Ram S/O Late Sakal Ram R/O Village- Chouki, P.S.- Lakhisarai,
P.O.- Balgudar Lakhisarai, District- Lakhisarai
6. Hira Ram S/O Late Sakal Ram R/O Village- Chouki, P.S.- Lakhisarai, P.O.-
Balgudar Lakhisarai, District- Lakhisarai
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Rudra Deo Kumar Sinha
For the Respondent/s : Mr.Neeraj Nandan
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CORAM: HONOURABLE MR. JUSTICE NAWNEET KUMAR
PANDEY
ORAL ORDER
30 19-12-2023Heard learned counsel for the petitioners.
2. Learned counsel for the petitioners has submitted that against the ex-parte decree and order he filed restoration petition under Order IX Rule 13 before the Trial Court vide Misc. Case No. 04 of 1996 which was dismissed. The petitioners preferred Misc. Appeal No. 11 of 2001 against that order which was also dismissed. Being aggrieved by the concurrent orders of the learned courts below, the petitioners preferred Civil Revision No. 1444 of 2004 and after some argument, it was withdrawn vide order dated 29-03-2005. After withdrawl of that revision petition, the petitioners preferred Civil Review No. 01 of 2005 in the court of District Judge, Munger to review the order dated 29-07-2004 which was dismissed by A.D.J., F.T.C.-V, Munger vide order dated 29-07- 2007. The petitioners being aggrieved by the order of the Patna High Court C.R. No.2383 of 2007(30) dt.19-12-2023 3/3 learned A.D.J. F.T.C.-V, Munger preferred the present revision, which was initially dismissed but vide a detail order dated 24- 02-2016, the Civil Review No. 129 of 2013 the present revision was restored and the reasons for allowing the review petition encompasses the reasons and grounds on which, the petitioners assail the concurrent findings of the courts below whereby his restoration petition under Order IX Rule 13 was rejected, by the courts below.
3. This court vide a detailed order and after mentioning the reasons therein set aside its earlier order dismissing this civil revision and restored it.
4. Considering the grounds taken by this court in order dated 24-02-2016, the Civil Review No. 129 of 2013, this revision petition is admitted.
5. Till further orders, there shall be status quo.
6. List this matter after two weeks under appropriate heading.
(Nawneet Kumar Pandey, J) Nirmal/AKV U