CHUNNI LAL Vs. SHANTI DEVI

JUDGEMENT

(1.) Heard

(2.) Perused the order impugned dated 30-1-99 passed by the learned Trial Court rejecting the application moved by the defendant-revisionist under sub-rule (1) of Rule 2 of Order 13, CPC

(3.) Without delineating the facts of the present revision it is to be noticed that an identical question came up for consideration before me in the case of / B P Company Ltd and Another v Smt Chandra Bai & Others (S B Civil Revision Petition No 222/98) decided on 4-3-99, wherein it was held that against an order either receiving documentary evidence under sub-rule (1) of Rule 2 of Order 13 CPC or refusing to receive such documentary evidence under the aforesaid sub-rule, no revision petition under amended Section 115, CPC is maintainable