Vineet Kothari, J. - (1.) The present civil revision petition is directed against the impugned order dated 26.02.2014, whereby the learned trial court has allowed the application under Order 9, Rule 13 CPC, in the present suit for specific performance, and set aside the ex-parte decree in favour of the plaintiff-appellant, in the following manner:- ...[VERNACULAR TEXT OMITTED]...
(2.) Having heard the learned counsels for the parties, this Court is satisfied that no interference is called for in the impugned order. To compensate the decree-holder for fresh round of trial on this application of defendant, the defendant shall pay costs of 5000/- (Rupees Five Thousand Only) to the plaintiff-appellant within three months from today.
(3.) With these observations, the present revision petition is disposed of. Copy of this order may be sent to the concerned parties as well as the learned court below forthwith. Revision disposed of. ;