POTLABATHUNI SRIKANTH Vs. SHRIRAM CITY UNION FINANCE LIMITED

JUDGEMENT

(1.) Since point of law is common in all these revisions, they are being disposed of by this common order.

(2.) Aggrieved of the orders passed by the learned Senior Civil Judge of Mangalagiri, Peddapuram, Gajuwaka and Chittoor, respectively, these Civil Revision Petitions are filed by the respective judgment -debtor(s) in C.F.R. No.2546 of 2014 in E.P. No.50 of 2014, C.F.R. No.2548 of 2014 in E.P. No.42 of 2014, E.P. No.31 of 2013, E.P. No.115 of 2013 and E.P. No.61 of 2012, under Section 115 of the Code of Civil Procedure, 1908 (for short CPC), mainly, on the ground of lack of inherent jurisdiction in view of definition of Court as envisaged under Section 2(1)(e) of The Arbitration and Conciliation Act, 1996 (for short the Act).

(3.) (a) The revision petitioner herein is petitioner - judgment - debtor No.3 in C.F.R. No.2546 of 2014 in E.P. No.50 of 2014 on the file of Senior Civil Judge, Mangalagiri, and respondent No.3 in A.O.P. No.374 of 2012.