PRATAP NARAYAN SAXENA Vs. RAM CHANDRA SAXENA

JUDGEMENT

(1.) L . This is a revision directed against order dated 26 -7 -79 where by the learned Addition District Judge has held that the M. P. High Court Amendment in sub -rule (2) of rule 11 of Order 20 C.P.C. dated 16 -9 -1960 stands repealed by virtue of sub -section (1) of section 97 of the C. P.C. (Amendment) Act, 1976. (Act. No. 104 of 1976)

(2.) FACTS essential for decision of the revision are as under: -

(3.) HAVING heard the learned counsel for the parties, I have come to the conclusion that this revision deserves to be allowed.