LAWS(P&H)-1997-3-65

GURCHARAN SINGH Vs. LEELA RANI

Decided On March 18, 1997
GURCHARAN SINGH Appellant
V/S
LEELA RANI Respondents

JUDGEMENT

(1.) COUNSEL for the parties have stated that instead of passing order in the miscellaneous application, revision petition itself be disposed of on merits. In view of this statement of counsel for the parties, revision petition has been taken on beard and is being disposed of on merits.

(2.) THE revision petition is directed against the order of the trial Court whereby it has dismissed the application of the petitioner to restore the application which had earlier been dismissed in default.

(3.) THE parties were given opportunity to lead evidence. On the basis of evidence led by the parties on the issues, the trial Court dismissed the application. Petitioner having felt aggrieved of the said order has come to this Court by way of present revision petition.