SEWA SINGH Vs. SMT. GURBIR KAUR

JUDGEMENT

(1.) This second appeal converted into revision by an order dated 19-6-1990 has been preferred against the order dated 24-5-1990 passed by the Commissioner, Kumaun Division, Nainital while deciding appeal No. 186 of 1988-89 preferred against the order dated 13-9-1989 passed by the Sub-Divisional Officer Rudrapur district Nainital in suit No. 22/15 of 1988-89 under Sec. 176 of the U.P. Zamindari Abolition and Land Reforms Act, to be called the "Act" hereinafter.

(2.) At the admission stage a caveat has been filed on behalf of the respondent mainly on the ground that no second appeal lies unless the case has been finally disposed off but since on the request of the appellant himself the second appeal has already been converted into revision the objection raised has become irrelevant.

(3.) I have heard the learned counsels for the parties and have perused the papers available before him.