SHASHI KANT SHARMA,J. - (1.) Revisionist-plaintiff-Pushkar Datta Joshi has filed this revision petition under section 115 of the Code of Civil Procedure against the order dated 21.11.2002 passed by the learned Civil Judge (SD) Sikar in Civil suit No. 26/2001. Present revisionist has field an application under Order 11, Rule 14 of CPC before the trial Court but that application was rejected, therefore, this revision petition has been filed.
(2.) Heard learned counsel for the revisionist at the admission stage.
(3.) After the amendment in Code of Civil Procedure by the Act of 46 of 1999, revisional jurisdiction of the High Court has been materially restricted. Provision of Section 115 of CPC has been materially changed and now that proviso to Section 115 of CPC is as under :- "Provided that the High Court shall not, under this section, vary or reverse any order made, or any order deciding an issue, in the course of a suit or other proceeding, except where the order, if it had been made in favour of the party applying for revision, would have finally disposed of the suitor other proceedings." ;