HARO SINGH Vs. AJAY KUMAR CHAWLA

JUDGEMENT

(1.) This Civil Revision is directed against the Judgment dated 11.1.2000 passed by the learned Civil Judge, Delhi in which the prayer for restoration of possession under Section 6 of the Specific Relief Act was granted whilst the prayer for damages was rejected. This Revision has been filed on 17.7.2001, along with an application under Section 5 of the Limitation Act. The grounds urged for condoning the delay reads thus:

(2.) The Appeal appears to have been filed on 16.3.2000 and was dismissed on 9.5.2001. Section 6(3) of the Specific Relief Act is explicit in terms, and states that

(3.) Although sufficient opportunity has been granted, the Petitioner has failed to disclose any jurisdictional error committed by the Trial Court. His arguments in essence are in the form of a challenge to the findings reached by the Trial Court but this Court is not exercising appellate jurisdiction. It is thus beyond the scope of a Revision Petition under Section 115 of the CPC.