UNION OF INDIA UOI Vs. HARNANDI DEVI
LAWS(ALL)-2006-4-231
HIGH COURT OF ALLAHABAD
Decided on April 21,2006

UNION OF INDIA (UOI) Appellant
VERSUS
HARNANDI DEVI Respondents

JUDGEMENT

Prakash Krishna, J. - (1.) These two revisions were heard together and are being disposed of by a common Judgment. This is plaintiffs revision of ordinal Suit No. 52 of 1998 in which the opposite party is the defendant.
(2.) The Revision No. 413 of 2002 is directed against the order dated 8th March. 1998 by which the trial court rejected the application No. 68C of the plaintiff to hear and decide question of jurisdiction as a preliminary issue.
(3.) Civil Revision No. 427 of 2002 is directed against the order of 3rd of April, 1999, rejecting the application No. 70C of the plaintiff whereby the court below has refused to frame two additional issues as proposed by the plaintiff.;


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