RAMA DEVI Vs. VIVEK GUPTA

JUDGEMENT

(1.) Service of notice upon the defendant respondent is deemed to be sufficient in view of the office report on record but no one has put in appearance and filed any reply to the petition.

(2.) The petition is directed against the judgment and order dated 6.5.2006 passed by the Small Causes Court directing for the return of the plaint under section 23 of the Provincial Small Causes Court Act, 1887 (hereinafter referred to as the Act) to the Civil Court and the order dated 19.8.2008 passed by the Revisional Court affirming the same.

(3.) The Courts below have directed for the return of the plaint to the Civil Court on the ground that a question of title is involved in the suit.