Punjab-Haryana High Court
Kiron Dev vs Dhanvir Singh on 16 April, 2009
Author: A.N. Jindal
Bench: A.N. Jindal
In the High Court of Punjab and Haryana at Chandigarh
Civil Revision No. 3383 of 2006 (O&M)
Date of decision: April 16, 2009
Kiron Dev
.. Petitioner
Vs.
Dhanvir Singh
.. Respondent
Coram: Hon'ble Mr. Justice A.N. Jindal Present: Mr. S.N. Saini, Advocate for the petitioner.
Mr. Ranjit Saini, Advocate for the respondent.
A.N. Jindal, J On conjoint reading of Section 2 (2) as well as Order 43 Rule 1 of the Code, it transpires that the order rejecting the plaint amounts to decree which is appealable one. As such, this revision petition filed against the impugned order being not maintainable is dismissed with the liberty to avail remedy as provided under Order 7 Rule 13 CPC. Learned counsel has submitted that original power of attorneys as well as photo copies of the attorneys are already on record, therefore, the original may be returned to him.
Ordered accordingly.
April 16, 2009 (A.N. Jindal) deepak Judge