RAM MILAN DUBEY Vs. KU. VANDANA JAIN

JUDGEMENT

(1.) Heard.

(2.) This revision under Sec. 397 read with Sec. 401 has been preferred challenging the order dated 13.08.2015 passed by 9th A.S.J, Jabalpur in Criminal Revision No. 60/2014, whereby the revision filed by the respondent was allowed and order of the J.M.F.C, Jabalpur dated 30.11.2013 was set aside and Criminal Case No. 8415/2010 was restored to its original number.

(3.) Filtering the unnecessary details, the facts requisite for disposal of this petition are that the petitioners' father purchased land with house vide registered sale deed dated 16.07.1940. The house was numbered 1493/1 and renumbered from time to time by the Municipal Corporation and presently numbered 3155.