BELLA DSOUZA Vs. CYRIL ANTHONY MIRANDA

JUDGEMENT

(1.) This Miscellaneous Application under Article 227 for the Constitution is by the petitioner-tenant for setting aside of the Appellate Bench of the Small Causes Court dated 28-3-1971 rejecting the petitioners Revision Application against the order of the learned Judge of the Court of Small Causes at Bombay dated 21-6-1971 rejecting the petitioners application for setting aside an ex parte decree passed against him.

(2.) Since during the pendency of his application the original petitioner had dies his heirs were brought on records as the petitioners.

(3.) Few facts necessary for appreciating the contentions of the learned Advocate for the petitioner in this application are as follows.