REGENT COMPUTRONICS PVT. LTD.

Sarwan Singh And Others Appellant

V/S

MOHAR SINGH Respondents

Referred Judgements :-

AMIR HASSAN KHAN V. SHEO BAKSH SINGH [REFERRED TO]
MALKARJUN V. NARAHARI [REFERRED TO]
N.S. VENKATAGIRI AYYANGAR V. HINDU RELIGIOUS ENDOWMENTS BOARD [REFERRED TO]
REX V. NORTHUMBERLAND COMPENSATION APPEAL TRIBUNAL [REFERRED TO]
SURYA DEV RAI V. RAM CHANDER RAI [REFERRED TO]
VINOD KUMAR ARORA V. SMT. SURJIT KAUR [REFERRED TO]
BALAKRISHNA UDAYAR V. VASUDEVA IYAR [REFERRED TO]
JASWINDER SINGH V. PARSHOTAM LAL SANGHI,ADVOCATE [REFERRED TO]
K. CHOCKALINGAM V. K.R. RAMASAMY IYER [REFERRED TO]
LIAQAT ALI V. STATE OF U.P. [REFERRED TO]
MANICKAM MOOPAN V. LAKSHMI [REFERRED TO]
MASINA SRIRAMULU V. PASAGADAGULA PYDAIAH [REFERRED TO]
MICROLL INDIA V. JAI DURGA TRADING COMPANY [REFERRED TO]
RADHEY SHYAM V. CHHABI NATH [REFERRED TO]
HUKUMCHAND AMOLIKCHAND LONGDE V. MADHAVA BALAJI POTDAR [REFERRED TO]
JOHAN RAM V. STEEL AUTHORITY OF INDIA LTD. [REFERRED TO]
MANAGING DIRECTOR (MIG) HINDUSTAN AERONAUTICS LTD. V. AJIT PRASAD [REFERRED TO]
MASJID KACHA TANK,NAHAN V. TUFF AIL MOHAMMED [REFERRED TO]
MT. BILAS KUNWAR V. DESRAJ RANJIT SINGH [REFERRED TO]
NAGARPALIKA THAKURDWARA V. KHALIL AHMED [REFERRED TO]
KESHARDEO CHAMRIA VS. RADHA KISSEN CHAMRIA [REFERRED TO]
MAJOR S S KHANNA IN BOTH THE APPEALS VS. BRIG F J DILLON IN BOTH THE APPEALS [REFERRED TO]
PANDURANG DHONDI CHOUGULE VS. MARUTI HARI JADHAV [REFERRED TO]
SUNDERLAL VS. PARAMSUKHDAS [REFERRED TO]
BALDEV DAS SHIVLAL VS. FILMISTAN DISTRIBUTORS INDIA PRIVATE LIMITED [REFERRED TO]
AUNDAL AMMAL VS. SADASIVAN PILLAI [REFERRED TO]
SADHANA LODH VS. NATIONAL INSURANCE COMPANY LIMITED [REFERRED TO]
SURYA DEV RAI VS. RAM CHANDER RAI [REFERRED TO]
RANJEET SINGH VS. RAVI PRAKASH [REFERRED TO]
PASCHIMANCHAL VIDYUT VITRAN NIGAM LTD VS. DVS STEELS AND ALLOYS PVT LTD [REFERRED TO]
JIWAN DAS VS. NARAIN DAS [REFERRED TO]
RAM DASS VS. SUBHASH BAKSHI [REFERRED TO]
MAHENDRA SINGH VS. HAQIMUDDIN [REFERRED TO]
SHAIK ABDUL HAQ VS. AISWARYA NILAYA CHIT FUND PVT LTD [REFERRED TO]
N BANSIDHAR VS. DWARAKALAL [REFERRED TO]
R S PILLAI VS. M L PERATCHI ALIAS SOLVI [REFERRED TO]
MUNICIPAL COUNCIL SAWAI MADHOPUR VS. CIVIL JUDGE S D SAWAI MADHOPUR [REFERRED TO]
T S MURUGESAM PILLAI VS. MANICKAVASAKA DESIKA [REFERRED TO]
UTTAM CHAND VS. GULAB CHAND [REFERRED TO]
JASWINDER SINGH VS. PARSHOTAM LAL SANGHI [REFERRED TO]
RADHEY SHYAM AND ORS. VS. CHHABI NATH AND ORS. [REFERRED TO]

JUDGEMENT

(1.) The sole question that falls for adjudication in this case is whether the judgment and decree passed by the first appellate Court can be assailed by filing civil revision under Sec. 115 of the Code of Civil Procedure or under Art. 227 of the Constitution of India when the second appeal against the same is specifically barred under Sec. 102 of the Code of Civil Procedure (for short 'Code').

(2.) The facts are not in dispute. The petitioners filed a suit for recovery of damages of Rs. 25,000.00 which was decreed by the learned trial Court, however, in appeal, the judgment and decree passed by the learned trial Court was partly modified and the petitioners were held entitled to damages of Rs. 10,000.00.

(3.) Learned counsel for the respondent has raised preliminary objection regarding the very maintainability of this petition in view of bar imposed by Sec. 102 of the Code which reads thus:-

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SARWAN SINGH AND OTHERS Vs. MOHAR SINGH

Referred Judgements :-

JUDGEMENT

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