KISSEN GOPAL KARNANI Vs. SUKLAL KARNANI

JUDGEMENT

(1.) This is an appeal by Kissen Gopal Karnani, the plaintiff in the suit, against a judgment of my learned brother Mr. Justice Pearson made on the 19 of November 1925.

(2.) The application in respect of which the judgment was delivered, was an application for an order that the suit might bo restored and that the decree and order passed by Mr. Justice Pearson on the 12 November 1924 striking out the suit might be set aside in review or otherwise and thereafter the suit be proceeded with.

(3.) The suit was brought by the plaintiff to recover an alleged balance of salary and the plaintiff took out a summons under Chap. XIIIA of the Rules of this Court. Certain directions were given with regard to the filing of the written statement, as to the giving of discovery and directions were made that the case should be placed in the Daily List of the 9 May 1924.