SWARANJEET KAUR SACHDEVA Vs. SATISH CHAUDHARY

JUDGEMENT

(1.) Plaintiff has filed the present suit for recovery of Rs.64,00,000/-.

(2.) Summons were issued initially in the prescribed form under the provisions of Order XXXVII. Thereafter as steps were not taken the suit was converted into an ordinary suit.

(3.) Since the defendant could not be served in the ordinary way, the plaintiff filed I.A.19300/2012 for service of summons on the defendant through publication. Notice was published in two newspapers 'Rashtriya Sahara' and 'The Statesman'. Despite service defendant has chosen not to enter appearance and contest this matter. Memo of appearance has also not been filed. Defendant was proceeded ex parte on 30.4.2014. Plaintiff has filed his affidavit by way of evidence (Exhibit PW-1/A).