DEEPSHREE SINGH Vs. RISHI PRATAP SINGH

JUDGEMENT

(1.) This petition has been filed by the petitioner challenging the order dated 16.01.2019 passed by the learned Additional District Judge-04 (Central) in Suit, being CS No.12031 of 2016, titled Rishi Pratap Singh v. Dr. Chander Kanta Khan & Ors., dismissing the application filed by the petitioner herein, who is defendant no.8 in the Suit, praying for setting aside of the order and decree dated 18.11.2013 passed in the Suit.

(2.) The petitioner herein was arrayed as defendant no.8 in the Suit. The Suit was filed by the respondent no.1 praying for the following relief:

(3.) The petitioner was proceeded ex parte on 27.04.2011.