BIRENDER GOVIL Vs. MAHA GAURI BUILDERS AND ORS.

JUDGEMENT

(1.) The present suit has been filed with the following prayers:

(2.) Summons issued by this court to the defendants at the address mentioned in the plaint were returned unserved as the premises were lying closed. Thereafter, the defendants were served by substituted service by effecting publication in the "Statesmen", Delhi Edition. However, as there was still no appearance on behalf of the defendants, they were proceeded ex parte vide order dated 15th December, 2014.

(3.) The plaintiff had filed his ex parte evidence by way of affidavit dated 13th January, 2015 marked as Ex PW1/A.