REAZ UDDIN Vs. MIR SAJID HUSAIN

JUDGEMENT

(1.) This is a civil revision under Section 115, Civil P.C., and directed against an order of the learned District Judge of Ghazipur by which he permitted a suit to be withdrawn with liberty to bring a fresh suit.

(2.) An application for redemption of three mortgages was made by the opposite party in the Court of the Assistant Collector, 1 class, of Ghazipur under Section 12, Agriculturists Relief Act.

(3.) The defence in the main was a denial of the execution of two and the bar of limitation with respect to the third.