MARAKANDA SAHU Vs. LAL SADANANDA SINGH

JUDGEMENT

(1.) This revision is against an order dated 25-11-48 passed by the Subordinate Judge of Sambalpur in Misc. case No. 14/ 1948 arising out of Title Suit No. 46/1944. The material facts are as follows :-

(2.) The petitioner was the plaintiff in Title Suit No. 46/44 which on 16-3-48 was dismissed for default of the plaintiff. Then he filed a restoration petition under Order 9 Rules 8 and 9, C. P. C. This was registered as Misc. case No. 14/1948 and on 25-10-48 the Court after being satisfied that there was sufficient cause for the inability of the plaintiff to proceed with the suit on 16-3-1948, passed the following order :

(3.) On 25-11-48 the following order was passed by the same court.