(1.) This is a Civil Revision Application filed by the original defendant u/S.115 of the Code of Civil Procedure, 1908 ('Code' for short).
(2.) The applicant who was the original defendant is aggrieved by the order dated 6.7.2018 passed by the learned Judge, Small Causes at Rajkot in Summary Suit No.472/2017 below Exh.13.
(3.) The facts in brief are as under: