AYODHYA PRASAD Vs. IDANDAS AND OTHERS

JUDGEMENT

(1.) This order shall also govern the disposal of Civil Revision No. 1156/94, 443/95, 451/95, 1551/95, 1193/95 and 1957/95 as a common question of law is involved in these revisions. The question of law is :

(2.) The Civil Procedure Code (M.P. Amendment) Act, 29 of 1984 bifurcated the revisional jurisdiction of the High Court, under Section 115 of the Civil Procedure Code and conferred the revisional power on the District Judge in cases arising out of original suits or other proceedings of the value of Rs. 20,000/-. The fields were mutually exclusive. Neither was subject to the other. The High Court is not entrenched upon the field reserved for the District Judge.

(3.) By the Civil Procedure Code (M.P. Amendment) Act 4 of 1994 earlier (M.P. Amendment) Act 29 of 1984 of the Civil Procedure Code was repealed and supervisory power of the High Court, under Section 115 of the Civil Procedure Code was restored to High Court, as provided in the Central Amending Act 104 of 1976.