- (1.) The suit of the plaintiff/appellant was dismissed by the Court of Civil Judge (S.D.), Varanasi on 24.7.2013 for the non-presence of the plaintiff/appellant and for want of evidence, after rejecting the application for adjournment. An appeal preferred against the above order by the plaintiff/appellant was dismissed by the appellate Court vide judgment and order dated 18.10.2014 as not maintainable with observation to apply under Order 9 Rule 9 C.P.C. for recall of the above order.
(2.) The above two orders have been assailed by the plaintiff/appellant by means of this second appeal.
(3.) The office of the Stamp Reporter has reported that the second appeal is not maintainable.;