BAHADUR SINGH Vs. MAGHAR SINGH

JUDGEMENT

(1.) THIS revision petition is directed against the order of the trial Court dated April 28 1981 whereby the application filed on behalf of the plaintiff -petitioner under Order IX rule 9 of the Code of Civil Procedure, (hereinafter called the Code), for restoration of the suit was dismissed.

(2.) A preliminary objection has been raised on behalf of the defendants -respondents that this revision petition was not competent as an appeal lay against the impugned order under order XLIII, rule 1(c) of the Code, which read as follows : - -