CHARAN SINGH Vs. JINDER KAUR

JUDGEMENT

(1.) This is a revision petition against the order dated 31.5.1999 passed by the learned trial Court dismissing the application of the defendant for dismissal of the application under Order 33 Rule 1, C.P.C. holding that the plaintiff had filed the original application personally.

(2.) I have heard the learned counsel for the petitioner.

(3.) The learned trial Court while dismissing the application of the defendant found it as a fact that originally the petition under Order 33 Rule 1, CPC was filed by the plaintiff personally and it was only the amended petitioner which was subsequently filed by counsel for the petitioner. I find no illegality or irregularity in the view taken by the learned Trial Court. Accordingly finding no merit in this revision petition, the same is hereby dismissed. No costs.