SATYA NIDHAN BANERJI Vs. MUHAMMAD HAZUBBER ALI KHAN

JUDGEMENT

(1.) This appeal is against an order passed by the learned District Judge of Shahjahanpur by which ha refused to restore an appeal which had been dismissed by him for default.

(2.) The preliminary point that arises is whether the appeal is competent.

(3.) It appears to us that Section 249, Agra Tenancy Act, being Act 3 of 1926, is conclusive on the point.