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Judgment
3 paragraphs · 117 words
Sadasiva Aiyar, J.—A decision passed "forthwith" under Order XVII, Rule 3, of the CPC is a decision passed on the merits on the materials then before the Court and if it is a decision in a suit u/s 9 of the Specific Relief Act, a review of such a decision is barred by Section 9 itself.
2.
I am asked to treat this as a petition to revise the decision in the suit itself though it is a petition to revise the order, refusing to grant a review. It was, however, admitted that there is pending in this Court a separate petition already filed to revise the decision in the suit.
3.
I therefore, dismiss the petition.