STATE OF M P Vs. RAMESH CHANDRA VIJAYVARGIYA

JUDGEMENT

(1.) This is a defendant's revision against the judgment and decree by the Small Cause Court dated 16-12-1970.

(2.) The non-petitioner has not appeared inspite of service of notice on him. I have, therefore, heard the revision petition ex parte. The only point urged by Mr. Vajpayee, learned counsel for the petitioner, is that the Small Cause Court had no jurisdiction to entertain the suit inasmuch as it is excepted by Article 3 of the Second Schedule of the Provincial Small Causes Courts Act, 1887.

(3.) In order to appreciate the contentions raised on behalf of the petitioner, it would be necessary to state a few facts so as to bring out the nature of the suit.