Mahendra Dayal, J. - (1.) Heard learned counsel for the petitioner and Shri Prashant Pandey holding brief of Shri Santosh Kumar Tripathi, learned counsel appearing on behalf of the opposite party no.3.
(2.) The petitioner has assailed the judgment and order dated 23.03.2010 passed by the Judge Small Causes Court, Lucknow in SCC Suit No.141 of 2000, whereby the suit was decreed ex-parte and the judgment and order dated 21.10.2014 passed by the Special Judge Anti Corruption/Additional District and Sessions Judge, Lucknow whereby the S.C.C. Revision No.89/2010 filed against the aforesaid judgment and order of the Judge Small Cause Court was dismissed.
(3.) Learned counsel for the petitioner submits that during the pendency of S.C.C. suit, his defence was struck off by the order dated 24.03.2009 against which he preferred a revision before the District Judge, which was also dismissed on 23.03.2010. Thereafter, the petitioner was not given any opportunity to give any evidence in defence or cross-examine the witnesses of the plaintiff-opposite party no.3.;