R.R. Yadav, J. - (1.) Heard.
(2.) Perused the order impugned dated 16.5.97 whereby the learned trial Court has rejected the application moved by defendant revisionist under Order 9, Rule 7 Civil Procedure Code for setting aside the order to proceed ex parte against him although allowed to participate in the further progress of the suit.
(3.) Indisputably, the present suit was filed by two sons and one daughter of the present defendant revisionist Swami Bharat Satyrathi @ Bharat Singh in the year 1993. The contesting defendants filed their written statement and necessary issues were framed. Both the parties were directed to adduce their evidence and they adduced their oral and documentary evidence. The defendant revisionist's wife Smt. Suman appeared as a witness in the suit on behalf of the plaintiffs who were none else but the defendant revisionist's two sons and one daughter.;