MALTI DEVI Vs. SHANTI DEVI

JUDGEMENT

(1.) This civil revision application is against the order dated 12-2-2004 passed by the Additional Judicial Commissioner, Ranchi in Misc. Case No. 2 of 2002 whereby the Court below has allowed the said miscellaneous case and restored the Title Appeal No. 30 of 1993 to its original file. Notice was issued to the opposite parties. Mr. R. R. Tiwari appeared on behalf of the opposite parties.

(2.) Heard both the parties.

(3.) From perusal of the order dated 12-2-2004, it is evident that the appellant was not present on the day, the impugned order was passed. Only the respondents were present. They had objected to the petition filed by the appellant in the said Misc. Case No. 2 of 2002. In spite of the same, the learned Court below took up the matter and even without hearing the parties, passed the impugned order allowing the miscellaneous case filed by the appellants in the Lower Appellate Court.