RAGHBIR SINGH Vs. PRITAM SINGH

JUDGEMENT

(1.) In this civil revision a prayer has been made to set -aside the judgment of the lower appellate Court dated 9.6.1988 and to restore the order of the trial Court.

(2.) Briefly, stated that facts are that Pritam Singh and others instituted a Civil Suit No. 386 of 18.7.1981 for declaration against Raghbir Singh and others which was dismissed in default by the Additional Senior Sub -Judge, Patiala vide his order dated 12.12.1983 under Order 9, Rule 3, Civil Procedure Code.

(3.) Against that order of the Additional Senior Sub -Judge, an appeal was preferred by Pritam Singh etc. before the District Judge, Patiala. The learned Additional District Judge, Patiala vide his Judgment dated 9.6.1988 accepted the appeal, set aside the order of the Additional Senior Sub -Judge, dated 24.2.1987 and restored the suit against its original number on payment of Rs. 200/ - as costs. Thus, this revision - petition.