SIDHARATHRAI SOOJANRAI Vs. ANANTRAM BULDEODAS

JUDGEMENT

(1.) This is an application to us in revision, under the following circumstances. A decree was passed ex parts against the applicant who is a defendant in the suit.

(2.) He applied to have that judgment set aside.

(3.) His application was refused in the first instance by the learned third Judge of the Presidency Small Cause Court and that decision was affirmed by the Pull Court.