LAKHMI CHAND Vs. PARMANANDA KHEMKA

JUDGEMENT

(1.) THIS revision petition is directed against an order under Section 35-B of the Code of Civil Procedure holding that the plaintiff had no right to further prosecute the case for his failure to pay costs of Rs. 100/-, and dismissing the suit.

(2.) BRIEFLY facts giving rise to the present petition are as under:

(3.) ON 19th March 1985, the learned trial court passed the impugned order, relying on AIR 1985 Punjab and Haryana 269 (Full Bench) Shri Anand Prakash v. Shri Bharat Bhushan Rai and holding that the plaintiff had no right to further prosecute, and dismissed the suit.