K NAGESH RAIKAR Vs. LAKSHMI DEVI

JUDGEMENT

(1.) This revision under Section 115, Code of Civil Procedure is directed against the order dated 18.11.2010 in R.A.89/09 dismissing the application filed under Section 5 of the Limitation Act and also the appeal.

(2.) The petition has come up for admission after notice to the Respondents.

(3.) Learned Counsel for the Respondents has raised a preliminary objection regarding maintainability of the revision.