MEETU PARUTHI Vs. KUSHANK PARUTHI

JUDGEMENT

(1.) Heard Sri Shantanu along with Sri Raj Kumar Dhama, learned counsel for revisionist and Sri Punit Kumar Gupta, learned counsel for opposite party.

(2.) Present civil revision has been filed seeking following relief:-

(3.) At the very outset, Sri Punit Kumar Gupta, learned counsel for opposite party has raised preliminary objection and submitted that against the impugned order, there is remedy to file appeal under the provisions of The Court-fees Act, 1870 (hereinafter referred to as ' Act, 1870').