SIMON ANTHONY Vs. RAJ KUMAR

JUDGEMENT

(1.) JUDGMENT , J.-

(2.) I have heard the parties at length on this application under Order 9 Rule 13 read with Section 151 Civil Procedure Code for setting aside the ex parte decree. The only ground raised in the application is that there was no proper service on the defendant. From the record, I find that summons were duly delivered at the address of the defendant and same were received by one Ms. Mukta Rani, who according to process server's report represented herself as wife of the defendant. But the name of the defendant's wife is stated to be Smt. Kaushalya and not Smt. Mukta Rani.