RAJENDRA KUMAR Vs. BHAGWAN LAL

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) There are two revision petitions filed by the petitioner/plaintiff against the respondent/defendant - (1) SB Civil Revision Petition No. 2/2005 challenging the order dated 11-5-2004 whereby the trial Court rejected the petitioner's application for review of the order dated 18-9-2003 by which the trial Court set aside the ex parte decree passed under Order 37, CPC on application filed by the respondent under Order 37, Rule 4, CPC, and (2) SB Civil Revision Petition No. 29/2005 challenging the order dated 13-5-2004 by which the trial Court granted unconditional leave to defend to the same defendant in the same suit.

(3.) It will be worthwhile to mention few facts with respect to the controversy. It is alleged by the plaintiff that the defendant executed two agreements on 12-8-1991 whereby he agreed to pay Rs. 1,50,000/- given by the plaintiff as per the break-up given below : <FRM>MP.79_AIR(RAJ).2007.htm</FRM>