LEELADHAR KANDPAL Vs. DISTRICT JUDGE,ALMORA & ORS.

JUDGEMENT

(1.) THIS writ petition has been filed against the order passed by the District Judge, Almora dated 31-10-1995.

(2.) HEARD Sri Shakeb Khan for the petitioner and Sri B.D. Upadhyay for the respondents at length.

(3.) THE suit was contested by the petitioner by filing written statement. The trial Court has dismissed the suit vide order dated 28-2-1989. The plaintiff filed a revision against the aforesaid order passed by the Civil Judge under Section 25 of Provincial Small Causes Courts Act. The revisional Court vide order dated 31-10-1995 has allowed the revision; hence the present writ petition has been filed under Article 226 of Constitution of India.