SANGEET LODHA,J. - (1.) This petition is directed against judgment and decree dated 19.4.17 passed by the District Judge, Jodhpur District, whereby an appeal preferred by the petitioner against the judgment and decree dated 14.2.14 passed by the Civil Judge (JD) in Civil Suit No.519/11 (57/07), stands dismissed.
(2.) The relevant facts are that the respondent-plaintiff preferred a suit for recovery of Rs. 22,000/- paid by him to the petitioner defendant towards the consideration of sale of a property under an agreement dated 18.12.16. The suit preferred was decreed by the Civil Judge (JD), Jodhpur District, Jodhpur vide judgment and decree dated 14.2.14. Aggrieved thereby, an appeal preferred by the petitioner before the Appellate Court stands dismissed by impugned judgment and decree.
(3.) Since the original suit was for recovery of only Rs. 22,000/- on account of bar contained under section 102 of Civil Procedure Code, 1908, the petitioner has preferred the present revision petition questioning the legality of judgment and decree passed by the Appellate Court.;