SUMITRADEVI ALIAS BIJLIDEVI Vs. SHITALA MAI

JUDGEMENT

(1.) These two Civil Review applications were heard together and are being disposed df by this common judgment.

(2.) The facts of the case are not much in dispute. The petitioner filed a Civil Revision application marked as Civil Revision No 1509/88 against an order dated 18-6-1988 passed in Title Suit No. 41/65 by the Court of Subordinate Judge, 6th Court, Patna, whereby and where under an application filed by the petitioners under Order I, Rule 10 (2) of the Code of Civil Procedure was dismissed.

(3.) In terms of an order dated 25-8-1988 the said Civil Revision application was dismissed an withdrawn. Thereafter suppressing the aforementioned fact, the petitioners filed a Miscellaneous appeal being Miscellaneous Appeal No. 181/88 against the self same order of the learned Subordinate Judge, 6th Court, Patna.