MAHADEOLAL JALAN Vs. HARDEODAS ISWARDAS

JUDGEMENT

(1.) In this appeal, the question which arises for consideration is whether the appeal is maintainable under Cl. 15 of the Letters Patent.

(2.) Facts, - A single Judge of this Court dismissed Civil Revision No. 128 of 1984 on 27-11-90 on merits though the petitioner in the revision was absent. The petitioner filed before the single Judge two applications, one under O. 47, R. 1, C.P.C. for review of the order of dismissal and the other under S. 151, C.P.C. for restoration of the revision. Both the applications were rejected on 4-1-91 by a composite order in Review Application No. 1 of 1991. Hence this appeal.

(3.) Clause 15 of the Letters Patent has two parts. We are concerned with the first part. The first part, in so far as civil matter is concerned, provides :