(1.) This revision petition is directed against the judgment and order of the learned Civil Judge (Junior Division), Thoubal, dated 22-11-2004 passed in Judicial Misc. Case No. 24 of 2004 {Ref: (1) Judl. Misc. Case No. 25 of 2004 and (2) Original Suit No. 3 of 2003), for rejecting the application for condoning the delay of 47 days in filing the accompanying miscellaneous application, which had been registered as Judicial Misc. Case No. 25 of 2004, for setting aside the ex parte decree dated 14-5-2004 passed in Original Suit No. 3 of 2003.
(2.) Heard Shri N. Kerani Singh, learned Senior Counsel assisted by Mr. L. Dhinkar Singh, learned Counsel appearing on behalf of the petitioner/defendant and Shri M. Manglem Singh, learned Counsel appearing for the respondent/plaintiff.
(3.) A short factual panorama will suffice for effective decision of the present revision petition. The respondent/plaintiff instituted a suit being Original Suit No. 3 of 2003 against the present petitioner/defendant in the Court of the Civil Judge (Junior Division), Thoubal for the reliefs:
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