MUL CHAND Vs. JUGGI LAL

JUDGEMENT

(1.) THIS is an application in revision against what is really an interlocutory order of the Court below, under which it granted an application by the present applicant for an adjournment conditional on payment of Rs. 500 as costs thereof to the opposite party. A preliminary objection is taken that no revision lies under Section 115 of the Code of Civil Procedure and it is quite clear that this objection is based on good grounds. The order is merely an interlocutory order and is certainly not one of those revision of which is contemplated under Section 115. After all it is a question of costs, and the Court which finally decides the case will have full power to do justice in all matters of costs. The application fails and is, therefore, dismissed with costs.