MOHAMMAD SAJED QURESI Vs. SABIRA

JUDGEMENT

(1.) THIS is a Plaintiff's revision against the order of the District Judge, Jaunpur refusing to restore Civil Revision No. 28 of 1973 dismissed for default.

(2.) THE Plaintiff's revision was fixed for hearing on 18 -4 -1975, but as none of the parties appeared, the revision was dismissed for default. The Plaintiff -applicants applied for restoration of the revision but the application was rejected by the District Judge on the ground that there is no provision for restoration of a civil revision dismissed for default.

(3.) IN his judgment although the District Judge has held that there is no provision for dismissal of a revision for default but once the revision has been dismissed for default it cannot be restored as there is no provision for restoration of the revision like a suit or appeal.