DHULJI KISHANLAL SEN Vs. OMPRAKASH KANHAIYALAL AGRAWAL

JUDGEMENT

(1.) THIS revision petition is finally heard and decided on request of both the learned counsel.

(2.) SHRI Udawat submitted that the suit was listed for hearing before C. J. Class I, Narsinghgarh on 8-3-1994 but on that date the petitioner was absent and his advocate was engaged in other court. The court directed to proceed with the suit ex parte on that date. An application was moved for setting aside that order on 9-3-1994 by the petitioner which was objected to by the opponent.

(3.) SHRI Udawat submitted that the court should have passed an order setting aside that order by which suit was directed to be heard ex parte against the petitioner, because the petitioner was prevented from attending the court because of good ground and his advocate was engaged in some other courts.