HARESH RAMCHANDRA BALWANI Vs. DINESHBHAI MADUBHAI MALI

JUDGEMENT

(1.) The Present Civil Revision Application is filed challenging the Order passed in Civil Miscellaneous Application No. 10 of 2018, whereby the 2nd Additional Senior Civil Judge, Dahod, by an Order dtd. 6/4/2022, dismissed the said Civil Miscellaneous Application.

(2.) For the sake of brevity, the parties are referred to as per their original status in the Suit.

(3.) The brief facts arising out of the present Revision Application are that the Original Plaintiffs Nos. 6 and 7 filed an Application for the restoration of Special Civil Suit No. 52 of 2005, which had been dismissed for default. An application was subsequently filed by Plaintiff Nos. 6 and 7 to restore the said suit under the provisions of Order IX Rule 4 of the Code of Civil Procedure, 1908. The rejection of the said application led to the filing of the present Revision Application.