BHAGIRATH Vs. BHANWERPAL

JUDGEMENT

(1.) THIS is a revision under section 25 of the Provincial Small Cause Courts Act, 1887 against an order dated 5 -2 -1975. whereby an application of the defendant applicant for setting aside the ex parte decree has been dismissed.

(2.) FACTS essential for the decision of this revision are as under : -

(3.) SHRI K. N. Gupta, learned counsel for the plaintiff -non -applicant argued in support of the impugned order and contended that: