Madhya Pradesh High Court
Khuman Singh vs Jagdish Yadav on 15 February, 2023
Author: Dwarka Dhish Bansal
Bench: Dwarka Dhish Bansal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
ON THE 15 th OF FEBRUARY, 2023
CIVIL REVISION No. 114 of 2023
BETWEEN:-
KHUMAN SINGH S/O HARI LAL PARASTE, AGED ABOUT
36 YEARS, OCCUPATION: LABOUR R/O GRAM-
TALA,POLICE STATION -MEHANDWANI,DISTICT
DINDORI AT PRESENT R/O-GRAM-CHHOTI
KHAIRI,POLICE STATIONAND TEHSIL MANDLA
DISTRICT MANDLA (MADHYA PRADESH)
.....APPLICANT
(NONE)
AND
1. JAGDISH YADAV S/O BHIMSEN YADAV, AGED
ABOUT 39 YEARS, OCCUPATION: DRICER
VEHICLE R/O GRAM GHUSIYA KACHHARI POLICE
STATION SHAHPURA DISTRICT DINDORI
(MADHYA PRADESH)
2. GOVERDHAN TEJWANI S/O LATE PREETAM DAS
TEJWANI, AGED ABOUT 68 YEARS, OCCUPATION:
OWNER OF VEHICLE R/O GRAM-
SHAHPURA,POLICE STATION -SHAHPURA,
DISTRICT DINDORI (MADHYA PRADESH)
3. THE UNITED INDIA INSURANCE CO.LTD.,
M A N D L A THROUGH BRANCH OFFICE NEAR
BINJHIYA TIRAHA,CIVIL
LINES.MANDLA,DISTRICT MANDLA (MADHYA
PRADESH)
.....RESPONDENTS
This revision coming on for admission this day, th e court passed the
following:
ORDER
2 In the light of order passed in Civil Revision No.72/2023 dated 31.01.2023 (Smt. Sangeeta Namdeo and another vs. Indrapath @ Munna Yadav and others), the present civil revision is also not maintainable.
However, the Registry is directed to convert the Civil Revision into Misc. Appeal and to re-register the same accordingly.
Certainly, the applicant has to pay the requisite Court fee on the amount claimed.
A copy of order passed in Civil Revision No.72/2023 be retained in the present case.
(DWARKA DHISH BANSAL) JUDGE Pallavi Digitally signed by KUMARI PALLAVI SINHA Date: 2023.02.16 13:36:50 +05'30'