LAISHRAM ONGBI MANDAKINI DEVI Vs. HIJAM OPENJIT SINGH

JUDGEMENT

(1.) The petitioner in this Civil Revision Petition, filed under Article 227 of the Constitution, is the plaintiff in Original (Money) Suit No.3 of 2018 on the file of the learned Civil Judge (Senior Division), Bishnupur. She filed the said suit for recovery of a sum of Rs.20.00 lakh, based on a promissory note. The defendant in the suit was set ex parte by the Trial Court, vide order dtd. 21/8/2018. Thereupon, the defendant filed Judicial Miscellaneous Case No.8 of 2019 praying that the order dtd. 21/8/2018, setting him ex parte, be set aside and to allow him to file his written statement. By order dtd. 20/2/2019, the Trial Court accepted the defendant's first plea on payment of costs of Rs.300.00 and relegated him to the stage of the suit as on 21/8/2018. Aggrieved thereby, the plaintiff filed this revision.

(2.) By Order dtd. 26/4/2019, this Court stayed the suit proceedings. The stay was extended until further orders on 10/5/2019.

(3.) Heard Mr. T.Rajendra, learned counsel for the petitioner/plaintiff and Mr. S.Devajit, learned counsel for the respondent/defendant.