RAJ KUMARI Vs. VIPAN KUMAR

JUDGEMENT

(1.) The petitioner by way of the present petition has laid challenge to the order dtd. 30/9/2023 passed in Civil Misc. Application No.96 of 2018, in Case Registration No.617/2018, titled, Raj Kumari vs. Vipan Kumar and others, whereby the application preferred by the petitioner for condonation of delay in filing the application under Order IX Rule 9 CPC read with Sec. 151 CPC and Order 22 Rule 3, 4 CPC, was dismissed.

(2.) Shorn of unnecessary details, the key facts for adjudication of the present Revision Petition are that the petitioner had filed an application for restoration of claim petition which was dismissed for want of prosecution vide order dtd. 13/8/2013.

(3.) As per the order, the petitioner had submitted in examination-in-chief by way of an affidavit that she reiterates her pleadings. In cross-examination she had stated that her father-in-law had expired and thereafter her husband also expired, hence she had filed an application being daughter- in-law of deceased-Mansha Ram.