GUPALA DHIMAR Vs. STATE OF M P

JUDGEMENT

(1.) ARGUMENTS heard.

(2.) THIS revision under Section 115, CPC is directed against the order dated 20-10-94 passed by Civil Judge Class II, Orchha in M. J. C No. 5/91, allowing application under Order 9 Rule 13, CPC filed by respondent No. 3, whereby ex-parte decree dated 27-4-88 in C. S. No. 11-A/88 was set aside.

(3.) FACTS in brief are, petitioner instituted C. S. No. 11-A/88 in the Court of Civil Judge Class II, Orchha against respondent Nos. 1 and 2 State of M. P. and Tehsildar, Pirthvipur respectively for relief of permanent injunction in respect of the suit land measuring 8. 00 acres.