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Judgment
1 paragraphs · 100 wordsPontifex, J.—We think that, u/s 560 of the Code of Civil Procedure, when a petition is presented for rehearing of an appeal heard ex parte in the absence of the respondent, the applicant is bound to satisfy the Court that the notice was not duly served, or that he was, prevented by sufficient cause from attending when the appeal was called on for hearing. If he is not prepared at the time to satisfy the Court in these particulars, his application is properly rejected. That is what seems to have happened in this case. The appeal is dismissed with costs.