ANSARI SAKEENABI Vs. MALIGI MOIDEENSAB

JUDGEMENT

(1.) This revision is directed against the order dated 6-1-1993 in I.A. No. 16/1991 of the Court below passed dismissing the petitioner's appeal and confirming the order of the learned Munsiff, Siruguppa dated 3-9-1991 which was passed by him dismissing the application filed under Order 9, Rule 13, C.P.C.

(2.) The relevant facts leading to this revision are as follows :

(3.) Appreciating the relevant material, both the Courts below took the view that the decree passed in the case was not an ex parte decree and therefore, application filed by the petitioner under Order 9 Rule 13, CPC was dismissed as not maintainable.