FAKEER MOHAMMAD Vs. RAMESHCHANDRA

JUDGEMENT

(1.) BEING aggrieved by the order dated 5.9.2001, passed by Additional District Judge, Ujjain in Civil Appeal No. 25-A/01, the present revision petition has been filed.

(2.) SHORT facts of the case are that a suit for eviction was filed by the respondent No. 1, against the respondent Nof. 2 and the petitioner.

(3.) LEARNED counsel for the petitioner submits that the suit proceeded ex parte against the petitioner w.e.f. 7.12.1998, therefore, the petitioner was having no knowledge about the judgment, which was passed in ex parte on 22.3.1999, hence the appeal was filed with a delay on 24.8.1999. Learned counsel submits that a technical approach is taken by the learned appellate Court in dismissing the appeal.