ZEESHAN AHMAD Vs. MEHBOOB AHMAD

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Rashtrapati Khare, learned counsel for the respondents and perused the record.

(2.) Present petition has been filed challenging the impugned order 14.5.2019 passed by the Judge, Small Causes Court, Bareilly and the order dated 25.2.2020 passed by the revisional Court.

(3.) By the impugned order dated 14.5.2019 passed by the trial Court the application filed under Section 17 of Provincial Small Cause Court Act, 1887 (hereinafter referred to as the 'Act') has been rejected on the ground that the application was not maintainable in view of proviso to Section 17 of the Act. Revision filed against the same was also dismissed by the lower revisional court.