GURUSHARAN SHARMA,J. - (1.) PETITIONER filed Matrimonial Title Suit No. 26 of 1993 against opposite party for dissolution of marriage on the ground of desertion and cruelty, which was decreed ex parte on 19.3.1994.
(2.) ON 29.6.1995, opposite party filed an application under Order IX, Rule 13 of Civil Procedure Code, for setting aside the said ex parte decree along with a petition for condonation of delay, which was registered as Misc. Case No. 3 of 1995. By impugned order dated 2.8.2000, said miscellaneous case was allowed, ex parte decree dated 19.3.1994 was set aside and Matrimonial Title Suit No. 26 of 1993 was restored.
(3.) PETITIONER has challenged the aforesaid order in this revision application.;