LATA SINGH Vs. ANIL TYAGI

JUDGEMENT

(1.) By means of present Civil Revision, the revisionist seeks to set aside the order dated 23.05.2015, passed by learned 1st Additional Civil Judge (S.D.), Dehradun, in Misc. Case No. 229 of 2014, Smt. Lata Singh vs. Anil Tyagi, whereby the objections filed by the revisionist under Section 47 C.P.C., were dismissed.

(2.) The main grounds taken up by the revisionist in the present Civil Revision are as follows:

(3.) The suit filed by Smt. Lata Singh, judgment debtorrevisionist, against U.P. Awas and Vikas Parishad, Executive Engineer, Commissioner, U.P. Awas and Vikas Parishad and Anil Tyagi was dismissed by learned 3rd Additional Civil Judge, Dehradun vide judgment and decree dated 14.10.2009. Counter claim filed by the defendant no. 4 Anil Tyagi was decreed and the plaintiff (Judgment debtor) /revisionist herein, was directed, by a decree of permanent prohibitory injunction, refraining from interfering in the suit property mentioned at the foot of the counter claim. Finding in the counter claim was challenged before this Court. First Appeal No. 15 of 2010 was dismissed on 19th March, 2013. S.L.P. was preferred against the same before the Hon'ble Apex Court, which was, latter on, withdrawn with liberty to file review petition. The review petition thus filed on behalf of the judgment-debtor has also been dismissed by this Court vide order dated 4th September, 2015.