NARSINGH @ NATHU SINGH Vs. PYARE SINGH

JUDGEMENT

(1.) THIS revision along -with other revision is fixed for hearing the question about maintainability of the revision in the light of the amendment under section 115 of the Civil Procedure Code.

(2.) SECTION 115 of the Civil Procedure Code is amended by an Act namely the Code of Civil Procedure (Amendment) Act, 1999 (46 of 1999), with effect from 1st July, 2002. By the said amendment, the proviso (b) of section 115 is deleted. The said proviso is as under: "(b) the order, if allowed to stand, would occasion a failure of justice or cause irreparable injury to the party against whom it was made."

(3.) THE question - is, Whether this amendment is applicable to the present case?