MELO RANI Vs. DALIP SINGH

JUDGEMENT

(1.) This is a Civil Revision and has been directed against the order dated 8.12.1982 passed by the Senior Sub Judge Hoshiarpur who dismissed the application of the petitioner under Order 9, Rule 9 C.P.C. read with Section 151 C.P.C.

(2.) The brief facts of the case are Melo Rani filed money suit for recovery of Rs. 9,000/- against Dalip Singh and another. The suit was listed for hearing on 14.11.1981. Neither the plaintiff nor her counsel appeared on that day. However, the defendant gave appearance as a result of which the suit was dismissed under Order 9 Rule 8 C.P.C. on 27.11.1981. That application was also dismissed for want of prosecution under Order 9 Rule 8 C.P.C. on 8.6.1982. Yet another application was moved for the restoration of the suit on 19.7.1982. That application was again dismissed on merits on 8.12.1982.

(3.) I have heard learned counsel for the petitioner. No body has appeared on behalf of the respondent.