V NAGALAKSHMI Vs. SEETHARAMA FINANCE

JUDGEMENT

(1.) Heard both the learned Counsel.

(2.) Sri G. Narender Raj, learned Counsel for the revision petitioner had raised a short, but an interesting question of law that even if a judgment is an ex parte judgment, it must be in conformity with the definition of judgment within the meaning of Section 2(9) of the Code of Civil Procedure, 1908 (in short referred as 'the Code').

(3.) This civil revision petition is tiled by the revision petitioner-defendant in S.C.No.393 of 2000 dated 18-9-2000 on the file of the Addl. Chief Judge, Small Causes Court, Hyderabad. The said judgment was made on 19-9-2000 in the following terms: "Proof affidavit filed Exs.A1 to A3 marked Suit claim is decreed against all defendants for Rs.6,320.00 (Rupees six thousand three hundred and twenty only) with costs. Future interest is awarded at 6% per annum from the date of the suit to the date of the realisation."