PANWATI DEVI Vs. NIRAKHNI DEVI

JUDGEMENT

(1.) The revision petition has been filed against the order dated 10.2.2004 passed by the 3rd Additional Sessions Judge, Samastipur in Title Appeal No. 49 of 2000 whereby the appeal has been dismissed on the ground of limitation.

(2.) The plaintiff-opposite party filed Title Suit No. 3 of 1994 before the Munsif. 1st Court, Samastipur for declaration of title and recovery of possession over the suit land measuring an area of six kathas appertaining to Tauzi No. 891, khata No. 501, Khesra No. 1275 situated in village Chaksaho district Samastipur.

(3.) The suit was decreed on 20.12.1999. The petitioners preferred the above mentioned Title Appeal No. 49 of 2000 against the judgment and decree passed by the Munsif, 1st Court, Samastipur in Title Suit No. 3 of 1994. They also filed a petition for condoning the delay in filing the appeal. The Appellate Court dismissed the appeal by the impugned order on the ground of limitation holding that no sufficient cause has been shown for condoning the delay in filing the appeal.