SARDAR BASANT SINGH Vs. SARDAR SATNAM SINGH

JUDGEMENT

(1.) Heard Shri Tej Bhan Pandey who has filed his appearance on behalf of the revisionist.

(2.) This revision under Section 25 of the Provincial Small Causes Court Act, 1887 (in short 'the Act') has been filed by the landlord challenging the order dated 28.10.2015 whereby it has been held that application, paper no. 4-Ga, is not barred by Section 17 of the Act.

(3.) It appears that a suit filed by the revisionist was decreed ex parte on 21.04.2014." The opposite party filed two applications on 29.08.2014, one for setting aside the ex parte order under order-9 Rule-13 of the Civil Procedure Code (the CPC) and the second application under Section 17 of the Act." The application under Section 17 of the Act was numbered as paper no. 6-Ga (2) praying that a report be obtained as to the amount required to be deposited under Section 17 of the Act and for permission to furnish security in the said amount.