(1.) THIS is a civil revision and has been directed against the order dated 26.9.1998 passed by Civil Judge (Junior Division), Kurukshetra, who dismissed the application of the Punjab National Bank (hereinafter called 'the Bank') under Order 34 Rule 5 C.P.C. and also did not allow the application of the Bank under Section 5 of the Limitation Act.
(2.) SOME facts of the case can be noticed in the following manner :-
(3.) IN this manner, the present civil revision.