SOHAN LAL Vs. RAM BUX (DEAD) L.RS.

JUDGEMENT

(1.) In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.

(2.) The petitioner has preferred the present writ petition claiming the following relief :_

(3.) Learned counsel for the petitioner submits that the application under Order 14 Rule 2 CPC has been wrongly dismissed by the learned court below, as admittedly as per Sec. 59 of the Limitation Act, 1963, a decree can be sought to be set aside within the limitation of three years whereas the decree in question is dtd. 2/6/1976 and whereas it is sought to be reopened for challenge in the year 2001.