TARIQ ABDULLAH Vs. HAJRA BANOO

JUDGEMENT

(1.) Appellant has filed this Appeal questioning Additional District Judge Doda's Order of June 27, 2009 dismissing his Application seeking restoration of the Application filed by him for setting aside ex-parte decree passed for recovery of Rs. 83,875 on May 26, 2003.

(2.) As the Order impugned in the Appeal is not one of those indicated as appealable under Order-XLIII Rule-1 of the Code of Civil Procedure, Svt., 1977 A.D 1920 , so this Appeal may not be maintainable.

(3.) Finding that the Order impugned was not appealable, Petitioner's learned Counsel submitted that the Order impugned being illegal, Appellant's Appeal be treated as Revision against the impugned Order.