- (1.) The application filed under Order 22 Rule 3 read with Section 151 CPC, so also, the application under Order 22 Rule 9 alongwith Section 5 of the Limitation Act are allowed for the reasons mentioned in the applications. The amended cause title is hereby taken on record.
(2.) Heard learned Counsel for the parties and perused the impugned order dt. 07.04.1997.
(3.) The learned trial Court vide its order dt. 07.04.1997 dismissed the application of the appellant filed under Order 39 Rules 1 and 3 alongwith Section 94 read with Section 151 CPC.;