PIARA SINGH Vs. JODHPUR BRICK KILN AND ORS.

JUDGEMENT

(1.) THIS Revision Petition is directed against the order dated 24.10.2005 passed by learned Additional Civil Judge [Senior Division], Patti whereby leave to defend has been granted to the respondent -defendants.

(2.) THE petitioner has filed a civil suit under Order XXXVII CPC for recovery of Rs. 10,20,700/ - on the basis of a bank cheque.

(3.) SUFFICE it to say that the impugned order is bereft of reasons and does not stand to the scrutiny of well defined parameters within which leave to defend in a recovery suit filed under Order XXXVII CPC can be granted.