MAYA & ANR Vs. DURBAL SINGH

JUDGEMENT

(1.) By means of present civil revision, the plaintiffs-revisionists seeks to allow the revision with the prayer that the order dated 05.08.2014 passed by the learned J.S.C.C., Additional District Judge- VI, Dehradun in S.C.C. Suit No. 42 of 2012; Smt. Maya and Another vs. Smt. Rekha, may kindly be set aside and application moved by the revisionists under Order 15 Rule 5 CPC may kindly be allowed.

(2.) The main grounds taken up in the present revision are as follows:

(3.) In the case of Maqsood Ali vs. Shamsher Khan, 1979 AIR(All) 182, the Hon'ble Allahabad High Court has observed as under: