CENTRAL BANK OF INDIA Vs. ANIL PURANMAL BANSAL

JUDGEMENT

(1.) Admit. With the consent of the learned counsel for the parties heard forthwith.

(2.) The revisionary jurisdiction of this Court is invoked against the order dated 24/10/2015 passed by the Appellate Bench of the Small Causes Court in Appeal No. 351 of 2009 and Appeal No. 61 of 2009 in Misc. Notice No. 4705 of 2004 in RAE & R Suit No. 1486/4851 of 1983. ("Misc. Notice No. 4705 of 2004" is herein after for brevities sake referred to as "the Misc.Notice"). By the said order the Appellate Bench of the Small Causes Court has held that the Application being the Misc. Notice No. 4705 of 2004 filed by the Respondents herein is within limitation. The parties would be referred to as per their nomenclature in the Suit i.e. the Respondents as Plaintiffs and the Applicant as the Defendant.

(3.) The factual matrix involved in the above Civil Revision Application can be stated thus :-