PYARELAL Vs. SHUBHENDRA PILANIA (MINOR)

JUDGEMENT

(1.) Leave granted.

(2.) The appeals in the present case arise from two orders dated 13 November 2014 and 2 March 2015 of the Rajasthan High Court in exercise of its revisional jurisdiction. By an order dated 13 November 2014, the learned Single Judge of the High Court allowed the revision petition filed by the respondents. The challenge was to an order dated 26 August 2013 of the Additional Civil Judge (Junior Division), Sikar rejecting the objection to the jurisdiction of the civil court to try the suit filed by the appellant. The appellant filed a petition for review before the High Court. The learned single Judge dismissed the petition on 2 March 2015.

(3.) The family tree of the appellant is depicted below: