HANMANT RAGHAVENDRA Vs. SHANKAR RAOJI

JUDGEMENT

(1.) This application arises out of a refusal by the lower appellate Court to set aside an ex parte decree under Section 108.

(2.) The first Court refused to set aside the decree on the ground that the application for that purpose was beyond time and also on the ground that summons had been duly served.

(3.) The District Court confirmed the determination of the Court of first instance on the ground that the application under Section 108 was beyond time.