H M SHETH Vs. SHIVLAL GOVINDJI

JUDGEMENT

(1.) The short facts giving rise to the present revision are as under:

(2.) It is this order which is challenged in the present revision application.

(3.) In the first instance it must be appreciated that this is a revision under Section 115 of Civil Procedure Code, and only jurisdiction errors can be corrected. It is conceded by the learned Counsel for the petitioner that the District Court had jurisdiction to deal with the application under Section 24 of Civil Procedure Code. It is, however, contended that in deciding the said application the lower court has committed various errors which in substance would amount to an irregular exercise of jurisdiction.