- (1.)FEELING aggrieved by the judgment and order passed by the first Appellate Court whereunder allowing the appeal of the defendants, the order passed by the trial Court rejecting the application of the judgment-debtor/defendant seeking setting aside of the ex parte decree passed against him filed under Order 9 Rule 13 C. P. C. was allowed and the suit was restored to its original number and directed to be heard and decided in accordance with the law, the decree-holders/applicants have now approached this Court invoking its jurisdiction under Section 115 C. P. C. praying for the setting aside of the order passed by the first Appellate Court and the restoration of the order passed by the trial Court.
(2.)I have heard the learned counsel for the applicants.
(3.)IN spite of the service of the notices, none had appeared on behalf of the judgment-debtors/respondents in opposition to this revision.