JAGDISH KAUR Vs. POOJA VERMA

JUDGEMENT

(1.) The plaintiff has filed the present suit praying for the following relief:-

(2.) The defendant nos. 1 and 4 were proceeded ex-parte vide order dtd. 24/9/2014. By an order dtd. 16/3/2016, defendant no.3 was directed to be served through affixation and publication. As none appeared for defendant no.2 in spite of service, defendant no.2 was proceeded ex-parte vide order dtd. 19/8/2016. In any case, the defendant no.2 has been impleaded as an unknown person as would be evident from the Memo of Parties.

(3.) The order proceeding defendant nos.1 and 4 ex-parte was recalled by this Court vide its order dtd. 23/1/2017, and fresh summons in the suit were issued to the said defendants. As defendant nos.1 and 4 could not be served through ordinary process, they were directed to be served through publication vide order dtd. 9/5/2018. Eventually the defendants were proceeded ex-parte vide order dtd. 11/12/2018.