KEJABAI Vs. DAYARAM

JUDGEMENT

(1.) This is an application for re-hearing of Civil Revision No. 95 of 1961 (Kejabai v. Dayaram), which I heard exparte(sic) and decided on July 10 1961.

(2.) The non-applicant Dayaram made this application on September 11, 1961, on the ground that he was not present in the village when a notice issued by this Court was reported to have been affixed on his residence, which service was reported by the Civil Judge Second Class. Mahasamund, as not good. In spite of this report, the office of this Court thought that the non-applicant had been served and the case was reported as ripe for hearing.

(3.) On September 21, 1961, I ordered issue of notice to Kejabai. No one appeared on her behalf to oppose this petition.