KARAN SINGH Vs. CHARU GROVER

JUDGEMENT

(1.) The applicants/plaintiffs have filed the present revision being aggrieved by order dated 28.4.2018 passed by 4th Additional District Judge, Dewas whereby order dated 29.11.2016 passed by Civil Judge, Class-II, Dewas in MJC No.2/2016 dismissing an application filed under O-9,R-13 of CPC,has been set aside.

(2.) Facts of the case, in short, are as under :

(3.) Despite notice, no one has appeared on behalf of respondent/defendant No.1.