PHOOL WATI Vs. OM PRAKASH

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present petition seeks review of order dtd. 30/11/2021 on the ground that there are substantial questions of law that have been raised in the second appeal and the same could have been dismissed only for non-prosecution and not on merits, due to non-appearance of ld. Counsel for the Appellant. Reliance is placed on the judgment of the Supreme Court in Prabodh Ch. Das & Ors. v. Mahamaya Das & Ors. [AIR 2020 SC 178].

(3.) Ld. Counsel for the Appellant submits that the substantial questions of law were set out in the memorandum of appeal and the same deserves to be considered and decided on merits.