PREETAM Vs. NAGAR PALIKA PARISHAD PITHAURA

JUDGEMENT

(1.) THIS appeal is directed against the order dated 10/7/2006 passed by First Additional District Judge, Mahasamund, C.G. in M.J.C. No. 18/2003 by which appellant's /plaintiff's application under Order 9 Rule 9 read with Section 151 of the Code of Civil Procedure (in short "CPC") for setting aside of the dismissal of the suit has been rejected by the trial Court.

(2.) THE facts necessary for adjudication of this appeal are as under:

(3.) ON the other hand, Mr. Pawan Kesharwani, learned counsel for the respondent/defendant opposed the appeal and supported the order impugned.