RAMA DEVI Vs. GANGA RAM YADAV

JUDGEMENT

(1.) HEARD the parties.

(2.) THE present application is directed against the order, by which the trial Court has refused to allow the application filed by the defendant -petitioner for recalling the judgment and decree in terms of Order 9, Rule 13 C.P.C. This order was affirmed by the appellate authority, which has been brought by the defendant -applicant -petitioner to this Court.

(3.) HAVING heard the parties, I find that both the Courts have accepted due service of summons. They have also accepted that summons by post was also duly served. They have also accepted valid service in terms of substituted service being publication in Newspaper, referred to as Gazette in the order. In that view of the matter, I do not think it is open for this Court in revisional jurisdiction to interfere with concurrent findings of facts of the two Courts below.