SMT. BETI DEVI Vs. SMT. VINOD KUMARI

JUDGEMENT

(1.) This revision is directed against the order passed by the 1st Addl. District Judge, Hardoi in Civil Appeal No. 58 of 1990, rejecting the application for amendment. On behalf of the opposite party the maintainability of the revision was challenged.

(2.) I have heard learned Counsel for the parties.

(3.) On behalf of the opposite party, it was urged that under Sec. 115 C.P.C., as amended in Uttar Pradesh, the revision can be maintained in High Court only in respect of the cases arising out of the original suit the value of which is Rs. 20,000.00 and above, unless the suit is being tried by the District Court. It was urged that no revision is maintainable against the order passed in exercise of the appellate or revisional jurisdiction. For this process, reliance was placed on a full bench decision of this Court in M/s. Jupiter Chit Fund Pvt. Ltd. Vs. Dwarkadhish Dayal, AIR 1979 Alld. 218 .