SAYIAN SINGH Vs. BISHAN SINGH

JUDGEMENT

(1.) Nobody has given the appearance on behalf of the respondent.

(2.) This is a second appeal and has been directed against the order dated 29.7.1987 passed by the Court of Additional District Judge, Ferozepur, which dismissed the application of the appellant for restoration of his appeal which was dismissed in default.

(3.) The brief facts of the case are that civil appeal titled Sayian Singh v. Bishan Singh was pending before the Court of Additional District Judge, Ferozepur and was fixed for hearing on 6.5.1987. Unfortunately, neither the appellant nor his counsel appeared before the appellate court as a result of that the appeal was dismissed for want of prosecution. The application for restoration of the appeal was moved within time but it was dismissed for the reasons given in para No. 3 of the order, which reads as under: