NATHUA Vs. BADRI PRASAD

JUDGEMENT

(1.) THIS revision is directed against the order dated 15.12.2008 whereby the Miscellaneous Appeal of present applicant against order passed in Civil Suit No.3/2006 dated 7.4.2007 is dismissed.

(2.) LEARNED counsel for the applicant submits that for the mistake of the counsel, litigant cannot be permitted to suffer. He placed reliance on (2007)7 SCC 200 (Laal Devi and another v. Vanita Jain and others). Me also relied on order of this Court passed in Civil Revision No. 139/2006.

(3.) LEARNED counsel for the other side opposed the relief.