PAWAN JAIN Vs. SUNITA JAIN

JUDGEMENT

(1.) THIS revision, under Section 115 of the Code of Civil Procedure (for short 'the Code'), is directed against the following orders passed by the First ADJ, sagar in Civil Suit No. 2-B/03 :-

(2.) THE facts leading to filing of this revision are not in serious dispute and may be summarized as under:-

(3.) THE learned Trial Judge for the reasons recorded in the First Order 1 proceeded to reject the application under Order 7 Rule 11. Thereafter, the petitioners filed another application under Order 47 Rule 1 of the Code to review the aforesaid order. However, this application also met the fate of dismissal by the Second Order on the ground that there was no error apparent on the face of record to justify reconsideration of the earlier order. Being aggrieved, the petitioners have preferred this revision.