GAMMON INDIA LIMITED Vs. ASHOK JAIN

JUDGEMENT

(1.) THESE are appeals against the order dated 20.04.2012 passed by the learned ADJ in Civil Suit Nos.446/2010 and 449/2010 titled Ashok Jain v. M/s Gammon India Limited & Anr. by virtue of which the applications of the appellants/defendants under Order 9 Rule 13 CPC for setting aside the ex parte judgment and decree dated 30.11.2011, were dismissed.

(2.) BRIEFLY stated, the facts of the case are that the respondent/plaintiff had filed two suits for recovery ­ Suit No.449/2010 for recovery of Rs.9,67,359 and Suit No.446/2010 for recovery of Rs.11,81,732/ -, against the present appellants.

(3.) I have heard the learned counsel for the appellants as well as the learned counsel for the respondent and gone through the record.