VANDANA SINHA Vs. YOGENDRA SINHA

JUDGEMENT

(1.) This revision is directed against an order passed by the Court of Civil Judge, Banda, under Section 24 of the Hindu Marriage Act in a suit for divorce. The record of the suit is before me. It shows that the subject-matter of the suit has not been valued in terms of money in the petition. Under Section 115 of the Code of Civil Procedure as amended in this State the revision is entertainable by the High Court "in cases arising out of original suits or other proceedings of the value of Rs. 2000/- and above" and by the District Court in any other case. Although the Court of the Civil Jude, Banda who had passed the order sought to be revised, is notified as a District Court under the Hindu Marriage Act, the Court of the Civil Judge does not thereby become a District Court for purposes of Section 115 of the Code of Civil Procedure. The result is that the revision is not competent in this Court and must be dismissed as such. There will be no order as to costs. .