HASAN AZAM Vs. RABEYA KHATUN

JUDGEMENT

(1.) In the absence of the opposite parties Civil Revision No. 4192 of 1997 was disposed of by the High Court Division making the Rule absolute.

(2.) Thereafter absentee-opposite parties filed an application under section 151 of the Code of Civil Procedure for review of the said judgment and ultimately by the judgment and order dated 27-7- 1999 a learned Single Judge of the High Court Division set aside the judgment and order and passed order for rehearing the civil revision.

(3.) This leave petition is directed against the said judgment and order dated 27-7-1999 It has been urged in support of the leave petition that the said application under section 151 of the Code of Civil Procedure was hit by the provision of Chapter X of the High Court Rules and that the learned Single Judge of the High Court Division failed to record his satisfaction about the reason for the absence of the learned Advocate for the opposite parties when the civil revision was called on for hearing. The first ground is too technical to deny the absentee opposite parties from the relief of rehearing the civil revision. With regard to the second ground it is found from the impugned judgment that the learned Judge held that the absentee opposite parties were able to make out a case of being prevented by sufficient causes from appearing at the time of the hearing of the Rule. Therefore, both the grounds agitated in the leave petition are found to be of no substance.