POONAM ARORA Vs. SURENDER KAPOOR & ORS

JUDGEMENT

(1.) Present suit has been filed by the plaintiff for declaration and permanent injunction. Summons were issued in the suit on 14.03.2011. Defendant nos. 1, 4 and 5 entered appearance on 05.07.2011 through their counsel. Defendant nos. 1, 4 and 5 filed their respective written statements.

(2.) Defendant nos. 2 and 3 were served through publication in newspapers 'Veer Arjun' and 'The Hindu' dated 11.05.2012. However, none appeared for defendant nos. 2 and 3. Consequently, defendant nos. 2 and 3 were proceeded ex parte vide order dated 04.10.2012. Admission/denial of documents was concluded on 15.02.2013. Further, vide order dated 29.05.2014, defendant nos. 1,4 and 5 were also proceeded ex parte for non appearance.

(3.) Learned counsel for the plaintiff at the outset gives up the relief against defendant no.5 as he submits that the loan amount stands repaid.