- (1.)THIS is a revision application directed against an order of the Civil Judge, jodhpur dated 20-10-67.
(2.)IT appears that a certain property is a subject-matter of attachment in execution of two decrees; one of which is under execution in the court of the Civil judge and another in the court of the Additional Munsiff, Jodhpur. By the order under revision the Civil Judge directed the summoning of the execution file in the court of the Additional Munsif.
(3.)IN challenging the correctness of this order it was submitted by learned counsel that the order of the Civil Judge dated 20-10-1967 is without jurisdiction inasmuch as in the first place, the court of the Additional Munsif cannot be said to be a court of lower grade than that of the Civil Judge according to the provisions of the Rajasthan Civil Courts Ordinance and in the second place, it is argued that the court should have called for the record through the District Judge, as both the courts were under the control of the District Judge.
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