GUJARAT ELECTRICITY BOARD Vs. PATEL SHANKERBHAI DUNGARDAS

JUDGEMENT

(1.) Rule. Ms.K.J.Brahmbhatt, learned advocate waives service of rule on behalf of the respondent. With consent, this Civil Revision Application is being heard and disposed of finally.

(2.) This is a Revision Application under Section 115 of the Civil Procedure Code, 1908, challenging the order dated 21.11.2001 recorded by the learned 3rd Jt. Civil Judge (S.D.), Mehsana in Civil Misc. Application No.52/1998 filed by the present respondent - original defendant in Special Civil Suit No.75/1992.

(3.) It seems that the petitioner herein, had filed the aforesaid Civil Suit being Special Civil Suit No.75/1992 for recovery of dues. It seems that the summons was duly served and thereafter respondent herein, appeared in the said suit alongwith his advocate. After some time, the respondent stopped attending the said matter and, thereafter, the trial Court proceeded with the aforesaid Special Civil Suit and a decree was passed in the said Special Civil Suit on 30.10.1996.