UNION BANK OF INDIA Vs. PREM SINGH ASWAL

JUDGEMENT

(1.) In SCC Suit No.27 of 2021, 'Prem Singh Aswal and Another vs. Union Bank and Others', a counter - claim was filed by the proposed revisionists-defendants. The counter claim has been dismissed vide impugned order dtd. 27/5/2023, passed by learned Judge, Small Cause Court/ IVth Additional District Judge, Dehradun on the ground that the court has no pecuniary jurisdiction to proceed with the counter claim. The proposed Revision has been filed along with an application to condone the delay of 42 days.

(2.) Heard Mrs. Prabha Naithani, learned counsel for the revisionists and Mr. Piyush Garg, learned counsel for the respondents.

(3.) The Delay Condonation Application (IA No.1 of 2023) has not been opposed by the respondents ' plaintiffs. The Delay Condonation Application (IA No.1 of 2023) is allowed. The delay is condoned.