ALLAH BAKHSH Vs. KARIM BAKHSH

JUDGEMENT

(1.) This is an application for revision tinder the following circumstances:

(2.) A suit was instituted for recovery of Rs. 168 in the Court of the Subordinate Judge invested with the powers of a Judge of Small Causes on the 18 September 1924. It was transferred to the file of the first Munsif of Bulandshahr by the order of the District Judge on the 29 September 1924. The transfer was made under Section 24 of the Civil P. C. and the suit remained as a suit of the nature of Small. Causes. On the 28 January 1925, the first Munsif of Bulandshahr, in whose Court the suit was pending, was transferred and another Munsif took over charge, who had no Small Cause powers. On the same date, the District Judge passed an order that all Small Cause suits pending in the first Munsif's Court will be transferred and disposed of as follows: ...(3) All the rest will be tried by the first Munsif as regular suits.

(3.) On the 4 of February, when the suit was put up before the learned first Munsif, who had no Small Cause Court powers, he passed the following order: According to the order of the District Judge, dated the 30 (sic) January 1928, this case is transferred from the Small Cause Court Side to the regular side of this Court.