MUNEER AHMED SHERIFF Vs. JAVEERIA NUSRATH

JUDGEMENT

(1.) THIS appeal was against the judgment and decree in O. S. No. 683 of 2003. The defendants are the appellants. Respondent/plaintiff filed a suit for permanent injunction against the defendants not to interfere with the possession and enjoyment of the A and B schedule properties by the plaintiffs. B schedule property forms portion of the A schedule property. The impugned judgment discloses that defendants 1 to 3 are placed exparte and the suit is decreed ex parts. .

(2.) THE order sheet discloses that defendants 1 to 3 have refused the summons. The Trial Court issued emergent process to defendants 1 to 3 by a Special Bailiff.

(3.) THE defendants strenuously contend that at no point of time they refused service of summons.