SMT. KARUNA GEHLOT Vs. MANIKCHAND CHOUBEY

JUDGEMENT

(1.) Shir J.L. Soni, learned counsel for the appellant. Ms. Neelam Goel, learned counsel for respondent No. 1.

(2.) Appellant who was not party in Civil Suit No.7-A/96 nor in Regular Civil Appeal No. 17-A/1999, vide application I.A. No. 5200/2014 seeks leave to file Second Appeal against judgment and decree passed in Civil Suit and affirmed in Regular Appeal.

(3.) Civil Suit No.7-A/1996 was filed by Ram Dayal owner of 13.13 Acre of land which was subjected to an auction conducted by respondent no.6, State of M.P. through Excise Officer, Excise Department, District Raisen and purchased by respondent no.1 Manik Chand Choubey.During pendency of said suit Ram Dayal expired and the suit was carried forward by respondents 2, Naresh Kumar, respondent no.3 Suresh Kumar and respondent no.4 Dinesh Kumar.