CHAPALA DEBI Vs. SAMAR KUMAR GHOSE

JUDGEMENT

(1.) This is an application by the plaintiffs against the order of the court below setting aside an ex parte decree passed in their favour.

(2.) During the pendency of this application the suit stands already heard and disposed of on merits in which both the parties had participated. The plaintiffs having lost in the suit have also filed an appeal which is pending in the lower appellate court.

(3.) The principal question that arises for determination is as to whether in the circumstances the ex parte decree can be restored and this Court should interfere in its revisional jurisdiction.