LAXMINARAYANAN Vs. VINOD

JUDGEMENT

(1.) THIS revision is directed against the order dated 21-1-1998 whereby the First Appellate Court while admitting the appeal, granted stay order as prayed in I. A. II filed before it.

(2.) I put the basic question to the learned Counsel for the revision petitioner how revision is maintainable from this order as stay order does not amount to a case decided. The learned counsel for the revision petitioner emphatically tried to argue that order is revisable.

(3.) ON behalf of the respondent, my attention has been invited to a decision of this Court in the case of Katari Thippanna v S. Hastimul and Another, this Court has very clearly held that an order granting stay or vacating stay does not amount to a case decided.