V.M. Jain, J.@mdashThis is a revision petition against the order dated 31.5.1999 passed by the learned trial Court dismissing the application of the defendant for dismissal of the application under Order 33, Rule 1 C.P.C. holding that the plaintiff had filed the original application personally.
2. I have heard the Learned Counsel for the petitioner.
3. The learned trial Court while dismissing the application of the defendant found it as a fact that originally the petition under Order 33, Rule 1 CPC was filed by the plaintiff personally and it was only the amended petition which was subsequently filed by counsel for the petitioner. I find no illegality or irregularity in the view taken by the learned trial Court. Accordingly finding no merit in this revision petition, the same is hereby dismissed. No costs.
