SALAM UDOI SINGH Vs. R K KHEDASANA SINGH

JUDGEMENT

(1.) Heard Mr. T. Rajendro, learned counsel for the petitioner/appellant and also heard Mr. N. Kotiswar, learned counsel for the opposite party/respondents.

(2.) The present Civil Revision Petition had been filed under Section 115 against the order dated 25.04.2003 passed in Judicial Misc. Case No. 43 of 2003 in Civil Misc. Appeal No. 14 of 1998 (Shri Salam Udoi Singh -Vs.- R. K. Nipamcha Singh and another).

(3.) To amend the memo of appeal an application namely, Judicial Misc. Case No. 43 of 2002 was moved by the petitioner/ appellant before Learned District Judge with prayer for allowing to amend memo of appeal, in order to bring certain facts which undisputedly have arisen during pendency of the appeal. The said Appeal No. 14 of 1998 was filed against the order dated 13.7.98 passed by the Trial Court, in adjudication of execution of interim injunction proceedings passed in the Original Suit No. 26 of 1992.