RAM AVTAR Vs. DAMODER DASS

JUDGEMENT

(1.) THE petitioner has filed the present petition under Article 227 of the Constitution of India for quashing of order dated 21 st April, 2012, 2nd June, 2012 and 20th July, 2012 passed in Ex.No.260/2011.

(2.) BRIEF facts of the case are that the respondent herein Sh.Damoder Dass being the sole proprietor of M/s Prehlad Rai Shyam Sunder had filed a civil suit for recovery of Rs.7,55,000/- under Order XXXVII C.P.C. on 2nd September, 2003 against the defendants namely M/s Sarita Trading Company, Sh. Ram Avtar, petitioner herein, and Sh. Ram Kishan Gupta, being Suit No.196/2003, in the Court of Additional District Judge, Tis Hazari Courts, Delhi.

(3.) NONE of Judgment Debtor challenged the aforesaid judgment and decree therefore the said judgment and decree became absolute and final. The decree sheet was prepared accordingly.