R RAMA RAO Vs. R APPALA SWAMY

JUDGEMENT

(1.) In this writ application challenge has been made to the order dated 22.8.2007 passed by the learned District Judge, Ganjam-Gajapati in Civil Revision No. 9 of 2006 allowing the revision by setting aside the judgment dated 25.2.2006 passed by the learned Civil Judge (Junior Division), Berhampur in C.S. No. 286 of 2004 filed under Section 6 of the Specific Relief Act and passing a decree in the Civil Revision in favour of the opposite party, as the revisional Court has no jurisdiction to pass a decree.

(2.) The facts as narrated in the writ application are as follows: