RAVINDRA KUMAR AGRAWAL AND ANR. Vs. SACHIN AGRAWAL

JUDGEMENT

(1.) This is a revision to the High Court under Sec. 25 of the Provincial Small Causes Court Act, 1887 (hereinafter referred to as the Act) against the order passed by the Small Causes Court.

(2.) The office has reported the revision to be beyond time by 35 days by taking the limitation for filing the revision to be 30 days.

(3.) Learned counsel for the revisionists has questioned the period of the limitation of 30 days for filing a revision under Sec. 25 of the Act before the High Court and has contended that the limitation is 90 days as per Art. 131 of the Schedule to the Limitation Act, 1963 inasmuch as no period for filing revision before the High Court has been provided under Sec. 25 of the Act and the limitation of 30 days provided therein is for a revision before the District Judge/Additional District Judge only.