RADHA KISHAN GUPTA Vs. ASHA KASHYAP AND ANOTHER

JUDGEMENT

(1.) Heard learned counsel for both the parties in both the cases.

(2.) First revision is being decided.

(3.) Landlord applicant Smt. Asha Kashyap filed suit for eviction against opposite party tenant Arvind Jain in the form of S.C.C. Suit No.15 of 1994. The said suit was dismissed in default of the plaintiff on 21.01.2003. An application for setting the said order was filed on 19.02.2003 under Order 9, Rule 9 , C.P.C. Unfortunately, that application was also dismissed in default on 23.05.2003. Thereafter, an application for setting aside the said order was filed on 01.07.2003, which was registered as Misc. Case No.63 of 2003. On 22.12.2003 J.S.C.C./ A.D.J., Court No.17, Agra dismissed the second restoration application filed on 01.07.2003. The said order has been challenged through this revision.