KASHMIRI LAL BHUTANI Vs. ARVIND KUMAR ADUKIA

JUDGEMENT

(1.) THIS is a regular second appeal filed by the appellant. Mr. Saini, the learned counsel for the appellant has formulated following questions in the appeal: -

(2.) I have heard the learned counsel for the appellant with regard to these so -called substantial questions of law which are reproduced above from the appeal. I have also heard the learned counsel for the respondent.

(3.) THE respondent could not be served by ordinary process and accordingly steps were taken for affecting substituted service by way of publication. As the respondent did not appear on the date specified in the publication, he was proceeded ex parte and an ex parte decree of possession was passed against him on 19.3.2001.