RAJ KISHORE VAISH Vs. STATE OF U P

JUDGEMENT

(1.) Appellant appeared in person.

(2.) This is an appeal under Order 43 Rule 1 of the Code of Civil Procedure (for short "C.P.C.") against the impugned order dated 30.5.2011, passed by Civil Judge (Senior Division), Sitapur whereby application under Order 33 Rule 2 of C.P.C. moved by the appellant in a pending suit has been rejected.

(3.) While assailing the impugned order, the appellant, in person, submits that the Civil Judge (Senior Division) had rejected the application on unfounded ground. It could not have been rejected under Order 33 Rule 2 C.P.C.