KUMAR MALIK Vs. BHUBANESWARI MISHRA

JUDGEMENT

(1.) Heard Mr. Mohanty, learned counsel for the appellant.

(2.) Instantappeal is filed by the claimant appellant challenging the impugned order dtd. 6/10/2015 in CMA No1 of 2013, whereby,a request for restoration in exercise on jurisdiction Sec. 151 C.P.Cvis-"-vis CMA No.300 of 2001 and Misc. Case No.1165 of 1990 was dismissed followed by a nil award.

(3.) Mr. Mohanty, learned counsel for the appellant submits that the date was not correctly noted down by the learned counsel engaged in Misc. Case No.1165 of 1990, as a result of which, the same was dismissed with the nil award but then request for restoration filed through CMA No.300 of 2001 was not entertained and again disallowed vide Annexure-1.