ZULFEQAR HUSSAIN Vs. MARGADARSI CHIT FUND LIMITED

JUDGEMENT

(1.) Aggrieved by the order dated 18.01.2010 passed in I.A. No. 1833 of 2009 in O.S. No. 3802 of 2008 by the III Junior Civil Judge, City Civil Courts, Hyderabad, the Petitioner filed the present Civil Revision Petition, under Section 115 of Code of Civil Procedure, 1908, to set aside the said order.

(2.) The brief facts of the case are as follows:

(3.) It is also submitted by the learned Counsel for the Petitioner that notice against the Petitioner was published in a news paper "Pledge Daily" which has no circulation in the locality in which the Petitioner has been residing. Normally, paper publication should be given in a daily newspaper which has got wide circulation in the locality wherein the Defendant has been residing or regularly doing business.