- (1.)This revision has been presented against order dated 23 -2 -1967 of the Revenue Appellate Authority, Udaipur.
(2.)The relevant facts are that Badia, plaintiff, non -applicant here filed a suit against Mohd. Jama, defendant, applicant here, for ejectment u/s 183 Rajasthan Tenancy Act. The trial Court, Asstt. Collector, Pratapgarh decreed the suit ex parte. Mohammad Jama submitted an application for setting aside the ex parte decree; but this was dismissed by the trial Court. Mohammad Jama went in appeal to the Revenue Appellate Authority and failed and hence this revision.
(3.)We have heard the Advocate for the parties and have perused the record.
;