- (1.)Heard counsel for the parties and perused the record.
(2.)By means of the present writ petition, the petitioner has challenged the order dated 6.12.1995 (Annexure-1) passed by Civil Judge, Gonda rejecting the petitioner's application under Order 9 Rule 13 CPC for non-compliance of the provision under Section 17 of the Provincial of Small Causes Court Act and the order dated 10.1.1996 passed by District Judge, Gonda dismissing the revision.
(3.)Heard Sri S.K. Mehrotra, learned Counsel for the petitioner and Sri Satish Chandra Kashish, Advocate on behalf of the contesting respondent No. 3.