AMRIT KAUR Vs. SATPAL SINGH

JUDGEMENT

(1.) THE impugned order of learned Additional Sessions Judge, Ludhiana dated December 9, 1989 only corrects the error committed by the learned Chief Judicial Magistrate, Ludhiana in his order of August 7, 1989 in giving vehicle bearing Number H YR 5730 on Supurdari to real owner instead of respondent Satpal Singh; from whose possession it was taken by the police into custody on July 5, 1989 in terms of Section 129A of the Motor Vehicles Act, 1988.

(2.) IT was urged by the learned Counsel for the petitioner that instead of revision only an appeal could be filed before the learned Session Judge. Since justice has actually been done to the parties, I do not think the technicality aforesaid should be allowed to stand in the way. Revision would be treated as appeal.

(3.) IN this view of the matter, there is no merit in the Revision Petition. Dismissed.