(1.) Feeling aggrieved by order dated 19.07.2016 passed in E.P. No.492 of 2016 in ARB. No.254 of 2014 on the file of the XI Junior Civil Judge, City Civil Court, Secunderabad, judgment debtor Nos.2 and 4 have filed this civil revision petition.
(2.) The sole point that has been argued by Sri V.V. Ramana, learned counsel for the petitioners, is that the Court at Secunderabad has no jurisdiction to entertain the E.P., filed by respondent No.1, for, the award was passed by the Deputy Registrar of Chits at Karimnagar, which falls out side jurisdiction of the Secunderabad Court. In support of his submission, the learned counsel placed reliance on Sec. 71 (a) of the Chit Funds Act, 1982 (for short 'the Act'). Learned counsel for respondent No.1 has not disputed the fact that the award was passed by the Deputy Registrar of Chits, Karimnagar and that he does not fall within the jurisdiction of the Court of the XI Junior Civil Judge at Secunderabad.
(3.) Sec. 71 of the Act, to the extent it is relevant, reads as under: