Section 15 in The Rajasthan Small Causes Courts Ordinance, 1950
15. Application of the Code.
(1)The procedure prescribed in the Code shall, same in so far as is otherwise provided by that Code or by this Ordinance be the procedure followed in a Court of Small Causes in all suits cognizable by it and in all proceedings arising out of such suits:Provided that an applicant for an order to set aside a decree passed ex-parte or for a review of judgment shall, at the time of presenting his application, either deposit in the Court, the amount due from him under the decree or in pursuance of the judgment, or give such security for the performance of the decree of compliance with the judgment as the Court may, on a previous application made by him in this behalf, have directed.(2)Where a person has become liable as surety under the provision to sub-section (1), the security may be realised in manner provided by Section 145 of the Code.
