SHRAVAN VASTRALYA Vs. HAR VILAS

JUDGEMENT

(1.) THIS revision petition is directed against the order dated the 9th of August, 1961 passed by the Small Cause Court Judge Morena, in Small Cause Suit No. 27 of 1960.

(2.) THE facts material for the disposal of this revision application are that the Defendant Damodarprasad, acting as a manager of his joint family, purchased cloth from the firm belonging to the present Petitioner situate at Morena. All the Defendants are admittedly residents or village Jauri where there is a Nyaya Panchayat.

(3.) I am, for the reasons stated above, of the opinion that the trial Court rightly held that the present suit was triable exclusively by the Nyaya Panchayat at Jauri.