RAN SINGH Vs. GIRDHARI

JUDGEMENT

(1.) This civil revision is directed against the order passed by the Sub Judge, Ist Class, Gurgaon, dated 14.3.1983 dismissing the application of the petitioners for setting aside order dated 31.1.1983.

(2.) The suit of the petitioner was dismissed on 31.1.1983 under Order 9 Rule 2 Code of Civil Procedure in consequence of the petitioner's failure to file the summons required for service of the defendant for various dates fixed for hearing. The petitioner filed application dated 31.1.1983 for setting aside the impugned order stating as under;

(3.) The trial Court dismissed this application on the ground that no sufficient cause had been shown by the petitioner for failure to file the summons and that there was nothing on record worth the name to show that there was a bonafide mistake on the part of the applicant in not filing the summons.