- (1.) According to learned counsel for the appellant, the only defect pointed out by office in the original file of S.B. Civil Misc. Appeal No.2864/2004 DR(J) was regarding non-mention of the name of the Presiding Officer of Court below.
(2.) Now the file has been reconstituted by the order of this Court and the appellant has mentioned the name of Presiding Officer of the Court below, therefore, no defect survives.
(3.) At the request of learned counsel for the appellant, the appeal is heard finally on merits. It appears from the order dated 1.11.2003 that more than two years ago, the order was passed by the Civil Judge (Senior Division), Bhilwara and the appellant was directed to constitute medical board for examination of respondent.;