INDER NATH ANANDM Vs. HARBANS LAL

JUDGEMENT

(1.) This petition is directed against an order made by the trial court on the 31st of May, 1974, by which the petitioner's application under order 26, rule 4 read with order 16 rule l9 of the Code of Civil Procedure (hereafter called "the Code").was dismissed.

(2.) I have perusedthatapplication. It is stated there in that the payment of Rs. 280/ was made to the decree-holder through one Banarsi Lal, whose address is C/o Messrs Bansi Lal Banarsi Lal, Petrol Pump, Dhamtari, District Raipur (Madhya Pradesh). It is contended that the said payment was also mentioned in the objections filed by the judgmentdel for.

(3.) I have read the objectins. In paragraph 5 of the objection it is stated :-