SMT. RAM KALI Vs. SIA RAM AND OTHERS

JUDGEMENT

(1.) SRIMATI Ram Kali has filed this review application and has also preferred an application for setting aside the ex parte order passed by a learned single Judge of this Court dated 13-4-1976.

(2.) WE have gone through the order passed by the learned single Judge in Second Appeal No. 355 of 1972. The appeal was allowed and the judgment and decree of the Civil Judge, Kheri, dated 20-7-1972 and the decree dated 31-8-1971 were set aside. Since the learned Judge has retired the matter has come up before this Bench.

(3.) THE result is that in view of the observation made above the review application as well as the application for setting aside ex parte decree fail and are accordingly dismissed. We make no order as to costs. Application dismissed.