SHEO RAJ Vs. HANS RAJ

JUDGEMENT

(1.) Present revision petition has been filed under Section 115 of Code of Civil Procedure (for short as Code?) challenging judgment dated 29th October, 2009 passed by Additional District Judge, Delhi and orders dated 24th April, 2009, 5th May, 2009 and 20th May, 2009, passed by Civil Judge, Delhi.

(2.) Petitioner herein, filed a suit for recovery against respondent in the year 1993.

(3.) On 25th April, 2009 that suit was dismissed in default due to non- appearance of the petitioner and his counsel.