Ran Vijai Singh, J. - (1.) Heard Sri M.A. Qadeer, learned Senior counsel assisted by Sri M.H. Qadiee, learned counsel for the revisionist and Sri Pramod Jain, learned counsel for the opposite parties.
(2.) This S.C.C. revision has been filed against the judgment and decree dated 14.7.2015 and 17.7.2015 passed in Misc. Case No. 18 of 2015 in SCC Suit no. 26 of 2006 by which the application of the applicant filed under Order 21, Rule 97 of the Code of Civil Procedure (C.P.C.) has been rejected.
(3.) The facts of this case in brief are that the opposite party no. 1 has filed Small Cause Case no. 26 of 2006 praying eviction of the opposite party no. 2 on the ground of default in payment of rent. The suit was decreed ex-parte on 13.3.2014. No application for setting aside the ex-parte order has ever been made by the opposite party no. 2.;