(1.) THIS revision -application is filed by the Defendant No. 2.
(2.) THE opponent No. 1 filed a suit against the Petitioner and the opponent No. 2, in the Court of Civil Judge First Class Indore for recovering a sum of Rs. 784 -3 -0, The Defendants resisted the suit. The court therefore framed issues and proceeded with the trial.
(3.) THE trial Court however, refused to adjourn the case. It did not disbelieve the Defendant's allegation that he was ill. The order of the learned Judge indicates, that ordinarily, he would have adjourned the case on payment of costs, but he did not think it proper to do so, because the Defendant had not paid the costs previously ordered. The result was that the court closed the evidence of the Defendant No. 2 and fixed the case on 26 -11 -1956 for arguments.