NANAKRAM IDNANI Vs. M.KAMALANABHA RAO

JUDGEMENT

(1.) MR . S. S. Das and associates file Vakalatnama and enters appearance for the opposite party.

(2.) HEARD . This Civil Revision Petition stands disposed of at the stage of admission.

(3.) LOOKING to the nature of the order and the contention of the petitioner vis -a -vis the provision in Section 115 C.P.C. this Court does not find it competent for this Court to interfere with the impugned order to modify the quantam of cost. Cost in a case of the present nature should be proportionate to the harassment of the opponent which should be compensated. In addition to that conduct of the parties may be a relevant fact for consideration in such cases. Thus, while not admitting the Civil Revision Petition, it is observed that if the petitioner shall move an application in the Court below for reduction of the cost that the appropriately considered by the learned Civil Judge (Senior Division) Rayagada. Petition not admitted.