(1.) MONEY Suit No. 101 of 1963 was posted for hearing on 20-12-1962. The following order was passed on that day:
(2.) THE only question for consideration is whether the petitioner was ill on 20-1262. The finding of the appellate Court that the petitioner was not ill is based on the following reasons:
(3.) ORDER IX Rule 13, Sub-rule (i) C. P. C. as amended in Orissa and so far as relevant, may be quoted: