RAMESH CHANDER GOEL Vs. DAYA KISHAN GOEL

JUDGEMENT

(1.) The instant application under Order IX Rule 13 read with Sec. 151 of the Code of Civil Procedure, 1908 (hereinafter as "CPC") has been filed on behalf of the applicant seeking setting aside ex-parte decree dtd. 11/11/2022 passed by the predecessor of this Court in CS(OS) 1239/2008 and CS(OS) 1240/2008.

(2.) For the sake of convenience, the nomenclature of the parties will, hereinafter, be used as "applicant" for defendant and "non-applicant" for plaintiff.

(3.) The plaintiff/non-applicant filed the suit bearing no. CS(OS) 1239/2008 and CS(OS) 1240/2008 seeking recovery of Rs.3,15,57,680.00 (Rupees Three Crores Fifteen Lakhs Fifty Seven Thousand Six Hundred and Eighty Only) and Rs.1,54,43,120.00 (Rupees One Crores Fifty Four Lakhs Forty Three Thousand One Twenty Only) along with pendent lite and future interest.