ADINARAYANA TRADING CO Vs. STATE OF PUNJAB

JUDGEMENT

(1.) At the stage of admission, the respondents are notified. Accordingly, the 2nd respondent has put in appearance through a counsel; therefore, the matter is taken up for final hearing.

(2.) This CRP. is preferred against the order dt. 18-4-1981 passed by the learned V Addl. City Civil Judge, Ban- galore, in Misc. No. 641 of 1930 setting aside the ex-parte decree passed in O. S. No. 285 of 1978 on the file of the then Civil Judge, Bangalore City, and thereby restoring the suit to Us original number.

(3.) It was found by the trial Court that the respondents were not duly served with the summons in O. S. 285 of 1978; therefore, the ex-parte decree was invalid. Accordingly, it had set aside the ex-parte decree.