LAWS(JHAR)-2019-7-89

RAMKUMAR HARISHANKAR Vs. RAJESH KASERA

Decided On July 19, 2019
Ramkumar Harishankar Appellant
V/S
Rajesh Kasera Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioners.

(2.) This revision is directed against the order dated 12.12.2006, passed by the learned A.J.C.-1, Ranchi, in Title Appeal No. 17 of 1994, which arose out of the Judgement and Decree dated 16.10.1993, passed in Eviction Title Suit No. 58 of 1989, decreeing the suit. Admittedly, the present petitioners are the tenants of the suit property and the decree was passed against them, against which they had filed the title appeal in the year 1994 itself, still pending in the Court of the learned A.J.C.-1, Ranchi.

(3.) Some defects have been pointed out regarding the party position by the office, for curing which, Interlocutory Application No. 6186 of 2019 has been filed. This revision is also hopelessly barred by limitation being barred by 4146 days, and for condonation of this inordinate delay of more than 11 years, Interlocutory Application No. 7584 of 2018 has been filed. Another Interlocutory Application No. 4823 of 2019 has been filed for ignoring some of the defects.