TYEB BEG MAHOMED Vs. ALLIBHAI MANGALJI

JUDGEMENT

(1.) This application arises out of proceedings under Chapter VII of the Presidency Small Cause Courts Act.

(2.) An order was made under that Chapter in favour of the opponent before us.

(3.) The applicant before us on the 17 of April applied for a rule to show cause why that order should not be set aside on the ground that he was not served with a summons before the order was passed.