BASHIR AHMED BHAT Vs. ZEBA

JUDGEMENT

(1.) ORDER dated 31.12.2001 passed by learned Munsiff, Anantnag, is projected to have caused failure of justice, and also projected to have been passed in exercise of jurisdiction not vested with the learned Munsiff.

(2.) THERE has been no representation on behalf of the respondent from 06.09.2006, therefore, petition is heard in absence of the respondent who is set in ex -parte.

(3.) APPLICATION styled under Section 151 CPC has been disposed of whereunder order recording compromise has been recalled and decree passed thereon has been set aside.