AMIT BANSAL Vs. DHEERAJ SACHDEVA

JUDGEMENT

(1.) This revision under section 115, C.P.C. has been preferred against the order dated 4.4.2013 passed by the Additional District Judge Court No. 6, Meerut rejecting the application paper No. 24-C of the plaintiff revisionist to convert his appeal into a revision. The plaintiff revisionist had filed Original Suit No. 27 of 2010 (Amit Bansal v. Deeraj Sachdeva) under section 6 of the Specific Relief Act, 1963 (hereinafter referred to as the Act) for recovery of possession. The suit was dismissed vide judgment and order dated 27.7.2011. Against the said judgment and order the plaintiff revisionist preferred Civil Appeal No. 175 of 2011 which was within time.

(2.) The plaintiff revisionist realizing that section 6(3) of the Act bars the appeal, applied for conversion of appeal into a revision which stands rejected.

(3.) Heard Sri Abhitabh Kumar Tiwari, learned Counsel for the plaintiff revisionist and Sri Sumit Daga, learned Counsel for the defendant respondent.