MEDICAL OFFICER GOVERNMENT AYURVEDIC DISPENSARY Vs. MYSORE DISTRICT CENTRAL CO OPERATIVE WHOLE SALE STORES

JUDGEMENT

(1.) THIS is a review application under Order 47, Rule 1 from the order dated 6-4-1993 passed by Hon'ble Mr. Justice K. Jagannatha Shetty dismissing the applicant's civil revision.

(2.) THIS review application has been filed on the ground that this Hon'ble Court ought to have seen that the suit filed by the plaintiff-respondent was not maintainable as the Small Causes court has no jurisdiction to maintain the said suit. The said suit should have been entertained as a mere case under the category of suits excepted from the cognisance of Court of Small Causes as per Section 8 of the Karnataka Small Causes Courts (Amendment) Act, 1976, and also as per the entry at Sl. No. 1 of the Schedule of the said Act which has been quoted as:

(3.) THE same view has well been expressed by their Lordships of the Supreme Court in Smt. Meera Bhanja v Smt. Nirmala kumari Choudhury. Their Lordships of the Supreme Court observed in Meera Bhanja's case, supra, as under: