- (1.) The present revision petition has been filed under Article 227 of the Constitution of India for setting aside order dated 27.4.2011 passed by learned Civil Judge, Junior Division, Dera Bassi, vide which application filed by petitioners-plaintiffs for recalling of order dated 4.1.2011 vide which suit filed by them qua defendants no.2 and 3 was dismissed in default as registered cover was not filed by petitioners-plaintiffs for effecting service upon them, despite sufficient opportunities.
(2.) I have heard learned counsel for the petitioners and have gone through the whole record carefully including the impugned order passed by learned trial Court.
(3.) Perusal of various zimni orders passed by learned trial Court shows that sufficient opportunities were given by learned trial Court to present petitioners-plaintiffs to file registered cover for effecting service upon respondents-defendants no.2 and 3 and, however, the order was not complied with. It was on 5th date of hearing when order dated 4.1.2011 was passed by learned trial Court dismissing the suit filed by present petitionersplaintiffs in default qua respondents-defendants no.2 and 3.;