- (1.) This revision is directed against the order dated 22-10-1991 by which the application 109 Ga-2 filed by the applicant in the trial Court for dismissing the suit under Order 11, Rule 21, Code of Civil Procedure, has been dismissed.
(2.) It appears that opposite party No, 1, the Banaras State Bank Ltd, (hereinafter referred to as 'the Bank') had filed Regular Suit No. 45 of 1985 in the Court of Civil Judge, Faizabad for recovery of a sum of Rs. 1,98,555.65 against four defendants which also included the present applicant arrayed as defendant No. 3. It further appears that defendant Nos.1 and 2, who were the principal borrowers, have not filed the written statement and the suit had been directed to proceed ex parte against them by order, dated 6-7-1988. defendant No. 4 has filed a written statement but has not been appearing before the court and the suit is being contested by defendant No. 3 alone.
(3.) It may be mentioned that defendant Nos. 3 and 4 are sureties for defendant Nos. 1 and 2.;