PREM GUPTA Vs. JAL NIGAM

JUDGEMENT

(1.) HEARD Sri B.R Nautiyal, counsel for the revisionist and Sri D.S. Patni & Anil Dabral, counsel for the opposite party.

(2.) BY the present civil revision filed under Section 25 of the Provincial Small Cause Courts Act, 1887, the revisionist has prayed for setting aside the order dated 6th May, 1999 by which objections under Section 47 of the Code of Civil Procedure have been allowed.

(3.) COUNSEL for the applicant Sri B.P. Nautiyal has submitted that Sub -clause (2) and (3) of Section 15 of the Provincial Small Cause Courts Act are wide enough to include the suits relating to recovery of rent and damages and the same has been rightly decreed by the Small Cause Court in view of Section 25 of the Bengal, Agra & Assam (U.P. Amendment) Act.