BELSUND SUGAR COMPANY LTD Vs. PURUSHOTTAM HISARIYA

JUDGEMENT

(1.) Heard Mr. Raj Kishore Prasad, learned counsel appearing on behalf of the petitioner. This Civil Revision application is directed against the order dated 20.4.2009 passed by learned Sub-Judge-1, Sitamarhi in Miscellaneous Case No. 2 of 1989, whereby the learned court below has been pleased to allow the application filed by the opposite party Nos. 1 to 6 on contest as also holding them entitled for recovery of possession.

(2.) It is not in dispute rather is self-eloquent from the order impugned that the Miscellaneous Application in question was filed under the provisions of. Order 21 Rule 99 of the Code of Civil Procedure (hereinafter referred to as the Code) read with Section 151 thereof. An application filed under Rule 99 of Order 21 of the Code requires to be adjudicated by the court concerned in terms of the provisions of Rules 100 and 101 thereof. Order 21 Rule 103 of the Code further provides that any adjudication on an application so made and decided under Rule 100, is appealable as a decree.

(3.) In view of the statutory provisions referred to above, the present Civil Revision application is not maintainable before this Court.