MEENAKSHAMMA Vs. MUNIVENKATAPPA

JUDGEMENT

(1.) THIS revision unfolds interesting questions of law which are still the Grey areas of the amended provisions of the Code of Civil procedure brought into operation by the CPC Amendment Act of 1999 and Amendment Act of 2002 which came into effect from 1. 7. 2002. Under the Amendment, clause (b) to the proviso to Section 115 is deleted, keeping intact the provisions of Section 115 as incorporated by the Amendment Act of 1976.

(2.) FOR convenient reference the amended provisions of Section 115 are extracted hereunder-115. Revision-

(3.) IN the light of the amended provision of CPC in this petition the following questions would arise for consideration -