DOMA Vs. SAYA BAI

JUDGEMENT

(1.) A final decision rendered by the Trial Court in a case under Section 6 of the Specific Relief Act, 1963, has been questioned in the instant writ petition.

(2.) THE Trial Court has dismissed the suit filed under Section 6 of the specific Relief Act by the impugned judgment and decree.

(3.) SHRI Santosh Jain, learned Counsel for respondents, has raised preliminary objection with respect to the maintainability of the writ petition. He has submitted that as the decision is final as provided under Section 115 of the code of Civil Procedure, revision would lie not writ petition.