SANJUKTA MOHANTY Vs. MULLAH MAHAMMED RAHAUL AMIN

JUDGEMENT

(1.) Even though notice was issued to the opposite party by registered post with A.D.. the same is returned back with an endorsement that the addressee refused to accept the same. The service of notice on the opposite party is treated as sufficient.

(2.) This revision application is directed against an order passed by the Civil Judge (S.D.). Jajpur in Title Suit No. 212 of 1995 rejecting the petitioner's application under Order 6, Rule 17, C.P.C., wherein.

(3.) The brief facts leading to this revision are as follows: The plaintiff, Sanjukta Mohanty (petitioner herein) filed a suit for a decree for specific performance of contract as against the present opposite party with the following relief: