The centrirorial issue that has stemmed in this appeal by grant of special leave is whether an order of dismissal of the counter-claim being barred by principles of Order 2, ... Rule 2 of the Code of Civil Procedure can be set aside in exercise of revisional jurisdiction under Section 115 of the C.P.C. or in​ exercise of power of superintendence under Article 227 of the Constitution of India or is it required to be assailed by preferring an appeal.